Section 5 in The Police Act, Svt. 1983 [Jammu and Kashmir]
5. Constitution of the force
The entire police establishment under the general police district, shall, for the purposes of this Act, be and deemed to be one police force, and shall be formally enrolled; and shall consist of such number of officers and men, and shall be constituted in such manner, and the members of such force shall receive such pay, as shall from time to time be ordered by the Government.
