Section 3 in The M.P. Vishesh Sashastra Bal Adhiniyam, 1968
3. Constitution of the Madhya Pradesh Special Armed Force.
(1)In addition to the Police Force, constituted under the Police Act, 1861 (V of 1861), the State Government may constitute and maintain a Special Armed Police Force known as the Madhya Pradesh Special Armed Force.(2)The Special Armed Force shall be constituted of such personal and maintained in such manner as may be prescribed.(3)Subject to the provisions of this Act, the pay, pension and other conditions of service of members of the Special Armed Force shall be such as may be determined by the State Government:Provided that nothing in this section shall apply to the pay, pension and other conditions of service of the members of the Indian Police or the Indian Police Service who may be transferred to the Special Armed Force.(4)The State Government or any officer empowered by Government in this behalf may-(a)divide the Special Armed Force in groups;(b)sub-divide each group into battalions, and each battalion into companies, and each company into platoons, and platoons into sections or smaller sub-units;(c)post any group, battalion, company platoon, section or smaller sub-unit at such places as the State Government or such officer may deem fit.
