- Before a person is appointed to be a member of the Armed Police, the Statement contained in the Schedule to this Act shall be read out and, if necessary, explained to him in the presence of an officer appointed under sub-section (1) of Section 5 and shall be signed by such person in acknowledgement of its having been read out to him :Provided that any person who has, for a period of six months, served with the Armed Police shall, on appointment to the Armed Police thereafter, be deemed to be a member of the Armed Police, notwithstanding that the provisions of this section have not been complied with in his case.
