(1)The deployment of units and sub-units of the State Armed Police Battalions shall be restricted to only those situations where such deployment is considered absolutely necessary.(2)The District Superintendent of Police shall carefully scrutinize each request for deployment of District Armed Reserve received from the field officers. Similarly, the Director General of Police shall closely scrutinize each request for the deployment of any force from the State Armed Police Battalions received from any District Superintendent of Police, Deputy Inspector General of Police of a Range, Inspector General of Police, Law and Order or any other field officer, before ordering such deployment. The scrutiny will include a realistic determination of the quantum of force required as also the duration for which the deployment is required.(3)The deployment shall be made for a fixed period, as specified in the order, and unless the same is extended by a specific order, the force shall return to its headquarters on the expiry of the initial period.(4)It shall be the duty of the District Superintendent of Police and the head of the Armed Police Battalion set-up in respect of the Battalion personnel, to ensure that that personnel of these armed units are deployed in a manner that ensures their regular and constant preparedness for their tasks, as also a fair rotation of duty between the various sub-units of the Armed Police Battalions at the State Headquarters and in the districts.(5)While ordering deployment of any armed police unit, due care shall also be taken to ensure as far as possible, that the personnel are able to take due rest and also avail a weekly off.
