(1)There shall be an Armed Police of the State to be called Bihar Special Armed Police, for maintenance of public order, combating extremism, ensuring the better protection and security of specified establishments in such manner as may be notified and perform such other duties, as may be notified.(2)The Special Armed Police shall be constituted into one or more Battalions in such manner and for such period as may be prescribed.(3)The Bihar Military Police Battalions in existence at the time of commencement of this Act shall be deemed to have been constituted under this Act and shall henceforth be called as Bihar Special Armed Police Battalions as mentioned in Schedule I to this Act;Provided that the Government may, by notification, modify, add or delete any Battalion, for the purposes of this Act.
