Section 13 in The Tamil Nadu District Police Act, 1859
13. Additional Police Officer employed at cost of individuals.—
It shall be lawful for the State Government, if they shall think fit, on the application of any person showing the necessity thereof, to appoint any additional number of Police Officers to keep the peace at any place within the General Police District, at the charge of the person making the application, but subject to the orders of the Director-General, or the Inspector-General or Deputy Inspector-General or District Superintendent and for such time as they shall think fit provided always that it shall be lawful for the person on whose application such appointment shall have been made, on giving one month’s notice in writing to the Director-General, or the Inspector-General or Deputy Inspector-General or District Superintendent, to require that the officers so appointed shall be discontinued; such person shall be relieved from the charge of such additional force from the expiration of such notice.
