Section 13(1) in The Orissa Urban Police Act, 2003
(1)The Commissioner may, at any time by written order signed by himself and sealed with his own seal, appoint, on honourary basis for not more than three months at a time, any able bodied person, not below the age of eighteen years and above the age of fifty years, whom he considers fit to be a Special Police Officer to assist the police force on any occasion, when he has reason to apprehend the occurrence of any riot or grave disturbance of the peace in any area of the Commissionerate and he is of opinion that the police force is not sufficient for the protection of persons residing, and for the security of property within such area:Provided that no person shall be appointed as a Special Police Officer against his will.
