(2)The District Superintendent of Police shall carefully scrutinize each request for deployment of District Armed Reserve received from the field officers. Similarly, the Director General of Police shall closely scrutinize each request for the deployment of any force from the State Armed Police Battalions received from any District Superintendent of Police, Deputy Inspector General of Police of a Range, Inspector General of Police, Law and Order or any other field officer, before ordering such deployment. The scrutiny will include a realistic determination of the quantum of force required as also the duration for which the deployment is required.
