(1)Subject to the general or special directions of the State Government, the Superintendent of Police may, in consultation with the District Magistrate, appoint or depute additional Police officers comprising of such ranks or grades for the purpose prescribed by the State Government for such time and on such pay as the authority prescribed in that behalf may determine.(2)Every Additional Police Officer upon such appointment shall-(i)receive a certificate in a form approved by the State Government in this behalf;(ii)be vested with all or such of the powers, privileges, duties and immunities of a Police officer as are specially mentioned in the certificate; and(iii)be subject to the orders of the Superintendent of Police.(3)The deployment or deputation of such Additional Police Officer may be made at the request of any person requiring such Police, and the cost of such deployment shall be recovered by the District Magistrate in such manner provided in sections 421 and 422 of the Code of Criminal Procedure, 1973 for recovery of fines, or by any other law for the time being in force, or by suit in any competent Court.
