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Bengal Presidency - Section

Section 685 in Police Regulations, Bengal , 1943

685. Emergency force. [§ 12, Act V, 1861].

- A portion of the District Armed Police shall always remain in readiness at the headquarters lines or at subdivisions for dealing with the local disturbances. This shall be known as the "emergency force". It shall always remain up to full strength. The personnel will be found from the District Armed Police and each officer shall take his turn of guard, escort or other duty as occasion requires. The actual number of officers allotted for the emergency force shall always be actually present at headquarters unless a party is specially permitted to be absent with the sanction in writing of the District Magistrate. If frequent reductions have to be made in the strength of the emergency force, the fact shall be reported to the Deputy inspector-General of the Range.