Section 3 in The Meghalaya Subsidiary Force Act, 1971
3. Constitution of Meghalaya Subsidiary Force.
(1)In Meghalaya or part thereof, the Government may raise andmaintain a Force to be called Meghalaya Subsidiary Force which shall consist of such number of persons and shall be constituted in such manner as the Governments may, by order, direct.(2)The Force in Meghalaya shall for the purpose of this Act, be deemed to be a single force and the members thereof shall be formally appointed.(3)There shall be paid to each officer and member of the Force such monthly salary, remuneration or honorarium as may be determined by the Government from time to time.
