Section 3(b) in The Code of Criminal Procedure (Assam) (Amendment) Act, 1980
(b)to such class or category of other public servants [not being persons to whom the provisions of sub-section (1) or sub-section (2) apply] charged with the maintenance of public order, as may be specified in the notification, wherever they may be serving, and thereupon the provisions of sub-section (2) shall apply as if for the expression 'Central Government' occurring therein, the expression 'State Government' were substituted."
