Chapter XI
Miscellaneous
153. Rank structure.-
(1) The officers and other members of the Force shall be classified in accordance with their ranks in the following categories, namely:-
(a) officers-
(i) Director-General.
(ii) Additional Director-General.
(iii) Inspector-General.
(iv) Deputy Inspector-General.
(v) Additional Deputy Inspector-General.
(vi) Commandant.
(vii) Second-in-Command.
(viii) Deputy Commandant.
(ix) Assistant Commandant.
(b) subordinate officers-
(i) Subedar-Major.
(ii) Subedar/Inspector.
(iii) Sub-Inspector.
(c) under officers-
(i) Head Constable.
(ii) Naik.
(iii) Lance naik.
(d) enrolled persons other than under officers-constable.
(2) The matters relating to inter se seniority of persons belonging to the same rank shall be determined in accordance with such rules as may be prescribed.
(3) Notwithstanding anything contained in this Act, the Director-General may, subject to confirmation of the Central Government as provided hereinafter, grant to an officer or a Subedar-Major of the Force a rank, mentioned in clause (a) of sub-section (1) as a local rank, whenever considered necessary by him in the interest of better functioning of the Force.
(4) An officer of the Force holding a local rank,-
(a) shall exercise the command and be vested with the powers of an officer holding that rank;
(b) shall cease to hold that rank if the grant of such rank is not confirmed within one month by the Central Government or when so ordered by the Director-General or when he ceases to hold the appointment for which the rank was granted;
(c) shall not be entitled to claim any seniority over other officers of the Force by virtue of having held such rank; and
(d) shall not be entitled to any extra pay and allowances for holding such rank.
Explanation I.-Assistant Commandant shall also include a Joint Assistant Commandant in case of personnel belonging to cadres of Motor Mechanic, Combatant Ministerial and Combatant Stenographer of the Force.
Explanation II.-Sub-Inspector shall include an Assistant Sub-Inspector in case of personnel belonging to Combatant Ministerial cadre of the Force.
