(2)The District Superintendent of Police shall carefully scrutinise each request for deployment of District Armed Branch, received from the field officers. Similarly, the Director General of Police shall closely scrutinise each request for the deployment of any force from the Armed Police Battalions, received from any District Superintendent of Police, Range Deputy Inspector General of Police / Inspector General of Police, or any other field officer, before ordering such deployment. The scrutiny will include a realistic determination of the quantum of force required as also the duration for which the deployment is required.
