Section 15 in The Central Reserve Police Force Act, 1949
15. Arrest.—
(1)Any member of the Force who commits any offence specified in section 9 or section 10 may be placed on open or close arrest by any officer of the Force.(2)Where any subordinate officer orders an arrest under sub-section (1), he shall forthwith or at the earliest opportunity report the arrest to his company or detachment Commander who shall after investigating the case order the release or the continued arrest of the member of the Force arrested.MISCELLANEOUS
