(1)Besides the initial training of new recruits in the District Armed Branch and the Armed Police Battalions, it shall also be ensured that all ranks in these units undergo an annual refresher training programme, by rotation, over and above specialised training in different skills as needed by different categories.(2)The annual refresher training course shall be treated as mandatory, and under no circumstances the personnel undergoing such training shall be withdrawn for deployment on law and order, or any other duty except with the prior approval of the Director General of Police.(3)The curricular for the initial as well as the annual refresher training courses, besides physical skills and fitness, shall lay due emphasis on the knowledge of constitutional and legal rights of the citizens as well skills relating to individual and collective interaction with the public, with special emphasis on courteous and impartial behavior.(4)The content and methodology of the annual refresher trainingcourses as well as the other specialised courses for the personnel of the District Armed Branch and the Armed Police Battalions shall be reviewed and revised from time to time by the officer heading the Armed Police Battalion set-up, in consultation with the Training Wing of the state police, and under the overall guidance of the Director General of Police.
