26. Police Officers to be deemed to be on duty and to be liable to employment in any part of the State.
(1)Every Police Officer, not on leave or under suspension, shall for all purposes of this Act, be deemed to be always on duty and any Police Officer or any member or body of Police Officers allocated for duty in one part of the State may, if the Government or the Inspector-General so directs at any time, be employed on police duty in any other part of the State, for so long as the services of the same may be there required.(2)Timely intimation shall, except in cases of extreme urgency, be given to the Commissioner, the District Magistrate and the Deputy Inspector-General by the Inspector- General of any proposed direction to any number or body of Police Officers under subsection (1) and except, where secrecy is necessary, the reasons for such direction shall be explained; whereupon the officers aforesaid and their subordinates shall give all reasonable furtherance to such direction.
