Section 8 in The M.P. Vishesh Sashastra Bal Adhiniyam, 1968
8. Members of Special Armed Force to have the same power, privilege and liabilities as a Police Officer.
(1)Subject to the provisions of Sections 14 to 21, every member of the Special Armed Force shall upon his appointment and as long as he continued to be a member thereof, be deemed to be a Police Officer and, subject to any terms, conditions and restrictions as may be prescribed, to have and be subject to, in so far as they are not inconsistent with this Act or any rules made thereunder, all the powers, privileges, liabilities, penalties, punishments, and protection as a Police Officer duly enrolled has or is subject to by virtue of the Police Act, 1861 (V of 1861), or any other law for the time being in force, or any rules or regulations made thereunder.(2)The State Government may designate the ranks of Officers of the Special Armed Force which shall be deemed to be equivalent to various ranks of the Police Officers for the purposes of this section, and also generally for the purposes of this Act.
