145. Constitution of the State Reserve Police Force.
(1)[ The Government may establish] [Substituted by Act 18 of 1975 w.e.f 15.5.1975.] and maintain an armed reserve police force known as the State Reserve Police Force, in such manner as may be prescribed.(2)The Government or any officer empowered by it in this behalf may,-(a)divide the State Reserve Police Force into battalions;(b)sub-divide each battalion into companies and each company into platoons;(c)post any battalion, company or platoon at such places as the Government or the officer empowered by it in this behalf may deem fit.
