23. District Armed Reserves and State Armed Police Battalions.
- To assist the civil police promptly and efficiently in dealing with group protests and violent disturbances involving breaches of peace or law and order, and in disaster management functions, as well as to discharge such duties as require the presence of armed police, the State Government may create Armed Police units with appropriate manpower strengths in the form of an Armed Police Reserve for each Police District, (if and when considered necessary) and appropriate number of Armed Police Battalions for the state, including provision of women units
