For the City of Madras, there shall be a Police force which shall consist of such number of officers and men and shall be otherwise constituted in such manner as shall from time to time be ordered by as may be determined by the State Government by rules either prospectively or retrospectively:Provided that the rules made under this section, shall not have retrospective effect from a date earlier than the 20th day of October 1971.Subject to the provisions of this Act, the pay and all other conditions of service of the members of the subordinate rank of the Police force shall be as such as may be determined by the State Government.
