Section 2(e) in The Central Reserve Police Force Rules, 1955
(e)"the Force" means the Central Reserve Police Force;(ee)[ "Additional Director-General" means an officer who has been appointed by the Central Government as Additional Director-General of Police for the Force and who shall subject to supervision, control and directions of the Director-General, perform such functions and exercise such financial and other powers as may be authorised by the Director-General by general or special order and exercise such financial powers as may be delegated to him by the Central Government;] [Inserted by G.S.R. 784, dated 16.9.1988 (w.e.f. 8.10.1988). ]
