(1)With a view to implement the decision of the Municipality in certain matters where application of force is necessary, a Municipality may, with the approval of the State Government induct some police personnel from State Police Organisations on deputation basis in the Municipal service in accordance with such procedure and on such terms and condition as may prescribed.(2)Without prejudice to anything done under sub-section (1) the State Police Organisation shall extend all co-operation to the Municipality, for implementing the decisions.
