Section 13 in Rajasthan Armed Constabulary Act, 1950
13. Disciplinary and other Powers of Commandant and 2nd-in-Command of Rajasthan Armed Constabulary otherwise than in respect of the Rajasthan Armed Constabulary
Subject to such miles as the [State Government] [Substituted by section 4 of the Rajasthan Act No. 27 of 1957, published in the Rajasthan Gazetted., Part 4-A, Extraordinary, dated 13.8.1957.] may make in this behalf [a Deputy Inspector General or a Commandant or an] [Substituted and Inserted by section 10-ibid.] Assistant Commandant shall have with respect to Police Officer appointed to the Rajasthan Police Force, under the Police Act, 1861 of the Central Legislature, who arc not officers of the Rajasthan armed Constabulary, the same disciplinary powers as [a Deputy Inspector General or] [Substituted and Inserted by section 10-ibid.] a Superintendent of Police of a District, has with respect to them under that Act.
