- Under the provision of this Act:(i)For the purpose of this Act, the whole police organisation shall be treated as one Police Service under the government and shall be formally nominated and shall contain such members of officers and police personnel and police force for special purposes such as categories of Bihar Armed Police or Anti-riot combined force as required necessary for the control of Riots etc. and shall be constituted in such a manner as ordered by the Government from time to time.(ii)The salary, allowances, service conditions of police personnel shall be such as determined from time to time by the government through rule/notification/order etc.
