Section 4 — Appointment and powers of superior officers.

The Central Reserve Police Force Act, 1949
(1) The Central Government may appoint to the Force a Commandant and such other persons as it thinks fit to be assistant commandants and company officers. (2) The Commandant and every other officer so appointed shall have, and may exercise, such powers and authority as may be provided by or under this Act.

Official Hindi (PDF) ↗

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