(1)The direct recruitment to the District Armed Branch and the Armed Police Battalions, other than in the ministerial cadres, shall be limited to the ranks of Constable, and 20 % of sanctioned posts of Sub-Inspectors.Provided that the provisions of this sub-section shall not be applicable to the additional or special police forces created under sub-section (1) of section 21 of this Act, recruitment to which shall be made in such manner as may be prescribed.
