- In this Act, unless there is anything repugnant in the subject or context:-(a)"active duty" means -(i)the duty to restore and preserve order in any area in the event of any disturbance therein ;(ii)the duty at guards picquet, patrol, escorts to protect life and property including arms, ammunition, cash and valuables in any area in the event of any disturbance therein ;(iii)the duty at outposts, detachments or in the field against extremists, hostiles, enemy or other persons; and(iv)such other duty as may be specified to be active duty by the State Government or the Inspector-General;and the same shall be deemed to have commenced on and from the moment of receipt by a member of the Arunachal Armed Police of the order of any superior officer to render such duty or on receipt of any information from other sources about loot, arson or raid by extremists, hostiles, enemy or other persons ;(b)"Armed Police" means the Arunachal Armed Police ;(c)"Assistant Commandant" means a person appointed by the State Government to be an Assistant Commandant of a Battalion of Armed Police who may be assigned with the duties of an Adjutant, Quarter-master or Company Commander by the Commandant:(d)"Close arrest" means confinement within the Armed Police or a detachment or a post or quarter guard building or tent under charge of a guard ;(e)"Commandant" means a person appointed by the State Government to be a Commandant of a Battalion of the Armed Police .(f)"Constable" means a person appointed as Constable by the Commandant and includes a Havildar, Naik and Lance-Naik ;(g)"Deputy Commandant" means a person appointed by the State Government to be the Second-in-Command of a Battalion of the Arunachal Armed Police ;(h)"Deputy Inspector General" means a Deputy Inspector General of Police, Arunachal Pradesh who has been empowered by the State Government to do the duties relating to regulation of the Armed Police ana to exercise powers and functions under this(i)"Enrolled Follower" means any person appointed to do the work of a cook, masalchi, water-carrier, mess-servant, ward-boy, washerman, cobbler, barber, sweeper, helper or cleaner;(j)"Inspector-General" means the Inspector- General of Police, Arunachal Pradesh ;(k)"Inspector" means a person appointed by the Inspector-General to be a Subedar who may be assigned with the duties of the Second-in-Command of a Company or with such other duties as may be specified by the Inspector-General from time to time and includes a person who may be transferred by the Inspector-General to fill a post of Subedar on deputation from amongst the Inspectors of Police, Arunachal Pradesh ;(l)"Member of the Armed Police" means a person who has been appointed to the Armed police by the Inspector-General or, as the case may be, by the Commandant and includes a subordinate officer, a Constable, an Enrolled Follower and a person appointed in subordinate rank under the Police Act, 1861 or in Defence Service or a Para-military personnel, posted to the Armed Police on deputation in such ranks ;(m)"Open arrest" means confinement within the precincts of any barracks, lines or camp for the time being occupied by any part of the Arunachal Armed Police ;(n)"Prescribed" means prescribed by rules made under this Act;(o)"Quarter Guard" means a building or tent under guard within the precinct of the headquarters of a Battalion, Company or Platoon of the Armed Police used permanently or temporarily for the safe custody of arms, ammunition, munitions and cash or for the imprisonment, detention or custody of the members of the Armed Police accused of or convicted for any offence under this Act or other Acts ;(p)"State Government" means the Government of Arunachal Pradesh ;(q)"Sub-Inspector" means a person appointed by the Commandant to be a Sub-Inspector who may be assigned with the duties of the Platoon Commander or with such other duties as may be specified by the Commandant from time to time :(r)"Subordinate Officer" means a member of the Armed Police who is of the rank of Inspector or Sub-Inspector;(s)"Superior Officer" in relation to any member of the Armed Police, means-(i)any officer of a rank which is higher than that of such member; and(ii)a Commandant, Deputy Commandant or Assistant Commandant;(t)the expression "assault", "Criminal force", "fraudulently", "reason to believe" and "Voluntarily causing hurt" shall have the same meanings as assigned to them respectively in the Indian Penal Code (Act XLV of 1860);(u)All words and expressions used and not defined in this Act but defined in the Indian Penal Court shall have the.Chapter - II Constitution of The Armed Police and General Duties of The Members of The Armed Police
