3. Employment of member of one area in another area.—
It shall be lawful for Government to employ members of the police force of of Calcutta in any general police-district, and police-district in Calcutta or the suburbs of employed every such member of a police force shall be deemed to be a member of the police force of the area, in which he is so employed and to be vested with the powers, functions and privileges, and to be subject to liabilities of a member of the police force of that area.
