(1)Direct recruitment to the Armed Police Battalions, other than in the ministerial and technical cadres, shall be limited to the rank of Constable only, and should as far as possible reflect adequate representation of all sections of society. Sub-Inspector and above rank in the Armed Police shall form a common cadre with the Civil Police.(2)The educational qualifications, age limit and procedure for recruitment to the rank of Constable shall be as may be prescribed, and the recruitment shall be done by a Police Recruitment Committee. Subject to the provisions of this Act, the Director General of Police shall cause an annual recruitment to be conducted to fill all vacancies in the Battalions required to the filled by direct recruitment.
