(1)Any police officer not below the rank of Deputy superintendent of police, may, at any time for the period specified in the appointment order in order to assist the police force , request the district magistrate to appoint any able bodied person between the age of eighteen and fifty as special police officer.(2)Every Special Police Officer on appointment(a)Take specified training and receive a certificate in a proforma approved by the state government in this regard; and(b)Have the same power, privileges and immunities as an ordinary Police officer and be liable to the same duties and responsibilities and subject to the same authorities as an ordinary police officer.
