21. [ Power to appoint additional Police-officer. [Section 21 was substituted by Chennai City Police (Amendment) Act, 1936 (Tamil Nadu Act XX of 1936).]
(1)On the application of any person and at his charge, the [State Government] may, for the purposes of keeping the peace or preserving order at any place or of enforcing the provisions of this or of any other Act in respect of any specified class of offences, appoint additional officers of such rank or grade, on such pay, if any, and for such time as [they] [Substituted for the word 'he' by Adaptation Order, 1937.] may think fit:Provided that on the expiry of one month from the receipt of notice in writing from the applicant or his representative or on the expiry of such shorter period as the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by Adaptation Order, 1937 and the 'State' was substituted for 'Provincial' by Adaptation Order, 1950.] may fix, the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by Adaptation Order, 1937 and the 'State' was substituted for 'Provincial' by Adaptation Order, 1950.] shall discontinue the Police-officers so appointed.(2)Every additional Police-officer so appointed - (a) shall receive a certificate in such form as the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by Adaptation Order, 1937 and the 'State' was substituted for 'Provincial' by Adaptation Order, 1950.] may determine, under the signature of the Commissioner; and(b)shall have such of the powers and duties of an ordinary Police-officer of like rank as are specially mentioned in the certificate referred to in clause (a) and shall, in the exercise or performance thereof, have the same protection and privileges, be amenable to the same penalties, and be subordinate to the same authorities as such officer.]
