1 [(1) The Force constituted under the principal Act, as functioning immediately before the commencement of this Act (hereafter in this section referred to as the existing Force) shall, on such commencement, be deemed to be the Force constituted under the principal Act as amended by this Act, and every member of the existing Force holding immediately before such commencement an office mentioned in column (1) of the Table below shall, on such commencement be deemed to have been appointed to the office mentioned in the corresponding entry in column (2) of the said Table. Table (1) (2) 1. Director-General Director-General. 2. Inspector-General-cum-Chief Security Officer Inspector-General. 3. Additional Inspector-General-cum-Chief Security Officer. Additional Inspector General. 4. Additional Inspector-General Additional Inspector General. 5. Deputy Inspector-General-cum-Chief Security Officer. Deputy Inspector-General. 6. Deputy Inspector-General Deputy Inspector-General. 7. Principal, Training College Principal, Training College. 8. Assistant Inspector-General. Assistant Inspector General. 9. Deputy Chief Security Officer Senior Commandant Headquarters. 10. Senior Security Officer. Senior Commandant. 11. Security Officer Commandant. 12. Staff Officer to Chief Security Officer Commandant-cum-Staff Officer to Chief security Officer. 13. Security Officer (Small Arms). Commandant (Small Arms). 14. Commandant (Commandant. 15. Assistant Security Officer Assistant Commandant. 16. Personal Assistant to Chief Security Officer Assistant Commandant -cum-Personal Assistant to Chief Security Officer. 17. Adjutant Assistant Commandant Adjutant. 18. Assistant Commandant Assistant Commandant. 19. Principal, Training School Assistant Commandant-cum- Principal, Training School. 20.Vice-Principal, R.P.F. Training College Assistant Commandant-cum-VicePrincipal, R.P.F. Training College 21. Inspector Inspector. 22. Sub-Inspector Sub-Inspector. 23. Assistant Sub-Inspector Assistant Sub-Inspector. 24. Head Rakshak Head Constable. 25. Battalion Havildar Major Head Constable. 26. Coy. Havildar Major Head Constable. 27. Senior Rakshak Naik. 28. Rakshak Constable. (2) Notwithstanding anything contained in sub-section (1), any member of the existing Force may, within thirty days from the commencement of this Act, exercise his option by notice in writing to the Director-General.— (a) if such member has been on deputation to the existing Force from any other service, to revert to such other service, and (b) in any other case, to retire from service and an option so exercised shall be final, and a member exercising such option shall be permitted, within thirty days from the date on which he exercises such option to revert to the service from which he had been on deputation or, as the case may be, to retire from service. Explanation.— For the purposes of this section, the expression "member" includes an officer, and the expression "Director-General" shall have the same meaning as in the principal Act as amended by this Act.]Open in Lexace · Ask the AI about this section
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