146. Superintendence, control and administration of Force.
(1)The Government may appoint for each battalion a Commandant who shall be a person of the rank of a Superintendent and Assistant Commandments of the rank of Deputy Superintendents.(2)The Commandant, the Assistant Commandant, and every such other officer so appointed shall have and may exercise such powers and authority as may be provided by or under this Act.(3)Subject to the general or special orders of the Government the Inspector-General of Police shall appoint the Subedar Majors and Subedars.
