(1) There may be all or any of the following classes of Military Police-officers, which shall take rank in the order mentioned, namely: — (i) subadars-major, (ii) subadars, (iii) jamadars, (iv) havildars-major, (v) havildars, (iv) naiks, (vii) buglers, and (viii) sepoys, and such grades in each class as the Local Government may direct. (2) The expression “superior officer” in this Act means in relation to any Police-officer— (a) any officer of a higher class than or of a higher grade in the same class as himself, and (b) any Second-in-Command, Commandant or District Magistrate.Open in Lexace · Ask the AI about this section
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