(1)Additional police comprising officers of such ranks or grades may be appointed or deputed for the purpose prescribed by the State Government for such time and on such pay as the authority prescribed in that behalf may determine.(2)Every Additional Police Officer upon such appointment, shall-(a)receive a certificate in a form approved by the State Government in this behalf;(b)be vested with all or such of the powers, privileges, duties and immunities of a police officer as are specially mentioned in the certificate; and(c)be subject to the orders of the Superintendent of Police.(3)The deployment or deputation of such Additional Police Officer may be made at the request of any person requiring such police, and the cost of such deployment shall be recovered in such manner as is prescribed under this Act or any other law for the time being in force.Chapter - III Armed Police Units
