1 [(1) The Central Government may appoint a a person to be the Director-General of the Force and such other supervisory officers as considered necessary.] (2) The 2 [Director-General] and every other supervisory officer so appointed shall have, and may exercise, such powers and authority as is provided by or under this Act.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.