Section 8 in The Tamil Nadu District Police Act, 1859
8. Constitution, pay, etc., of force.—
The entire Police establishment of the Tamil Nadu shall for the purposes of this Act be deemed to be one Police force and shall be formally enrolled, and shall consist of such number of officers and men and shall be otherwise constituted in such manner, as shall be from time to time ordered by the State Government. The pay and all other conditions of service of officers of the Subordinate Police shall subject to the provisions of this Act, be such as may be determined by the State Government by rules either prospectively or retrospectively:Provided that the rules made under this section shall not have retrospective effect from a date earlier than the 20th day of October, 1971.
