(1)Whenever it appears to the Government that it is necessary to augment the Service, it may raise an auxiliary service by enrolment of volunteers for such areas and on such terms and conditions as it may deem fit.(2)Every member of the auxiliary service enrolled under sub-section (1) shall -(a)be vested with all or any of the powers, functions and privileges of a member of the Service as may be prescribed; and(b)be subject to the orders of the Director.
