Section 38(1) in The Orissa Urban Police Act, 2003
(1)If in the opinion of the Government any area of a Commissionerate is in a disturbed or dangerous condition or the conduct of inhabitants or of any particular Section or class of inhabitants of such area renders it expedient to employ temporarily additional police in the area, it may, by notification, specify the area (hereafter in this Section referred to as the "disturbed area") in which, and the period for which, the additional police shall be employed and, thereupon, the Commissioner shall depute such number of additional police officers as he considers necessary in the "disturbed area" :Provided that the period so specified may be extended by the Government from time to time, if in its opinion it is necessary so to do in public interest.
