(1)Subject to Rules prescribed in this behalf, the Superintendent of Police may at any time, by an order in writing, appoint any person to act as a Special Police Officer for a period as specified in the appointment order.(2)Every special police officer so appointed shall have the same powers, privileges and protection, and shall be liable to perform the same duties and shall be amendable to the same penalties, and be subordinate to the same authorities, as the ordinary officers of the police.
