Section 2 in The M.P. Vishesh Sashastra Bal Adhiniyam, 1968
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Active Duty" means :-(i)the duty to prevent or investigate offences involving a breach of peace or danger to life or property, and to search for and apprehend persons concerned in such offences, or who are so desperate and dangerous as to render their being at large hazardous to the community;(ii)the duty to make all adequate measures for the extinguishing of fires or to prevent damage to person or property on the occasion of such occurrences as fires, floods, earthquakes, enemy action or riots and to restore peace and preserve order of such occasion;(iii)such other duty as may be specified to be acting duty by the State Government or the Inspector General of Police, in a direction issued under Section 12;(b)"Zonal Officer", "Commandant", ["Deputy Commandant"] [Inserted by M.P. Act No. 28 of 1987.], and "Assistant Commandant" and "Adjutant" means persons appointed by the State Government to those offices as such under Section 5;(c)"Follower" means any person appointed to do the work of a cook, mess servant, washerman, cobbler, barber, tailor, sweeper or any other tradesman designated as such, in connection with the Special Armed Force;(d)"Inspector General" means the Inspector-General of Police, Madhya Pradesh;(e)"Members of the subordinate ranks" means a member of the Special Armed Force below the rank of Adjutant or Assistant Commandant;(f)"Officer of the Special Armed Force" means a member of the Special Armed Force;(g)"Police Officer" means every Police Officer as defined in the Police Act, 1861 (V of 1861);(h)"Special Armed Force" means the Madhya Pradesh Special Armed Force constituted under Section 3;(i)"Superior Officer" in relation to any officer of the Special Armed Force means any officer of the Special Armed Force of a higher rank than or of a higher grade in the same class as, or of the same rank as but senior to himself ;(j)the words and expressions used herein and which are defined in the Indian Penal Code, 1860 (XLV of 1860), the [Code of Criminal Procedure, 1898] [See now the Code of Criminal Procedure, 1973 (2 of 1974).] (V of 1898), and the Police Act, 1861 (V of 1861), and not hereinafter defined, shall have the meanings respectively assigned to them in those enactments.
