(1)The Armed Police Battalions will be a State-level reserve, to be deployed under specific orders of the Director General of Police to aid and assist the Civil Police in dealing with virulent and widespread problems of public disorder or other forms of violence, needing deployment of Armed Police beyond the resources of the District Police or such other duties as may be proscribed.(2)Units of the District Armed Reserve, once deployed in the districts, will function under the control, direction and supervision of the District Superintendent of Police, and shall be the armed wing of the District Police to deal with an emergent law and order problem or such other duties as may be prescribed. Units of the Armed Police Battalion deployed for important security functions shall also be subject to supervision of the head of the State Intelligence Department (and the officer designated as in-charge of Security) who may issue appropriate orders to the units through the Deputy Inspector General of Police, Armed Police or the Commandant of the Armed Police Battalion for their necessary action.
