Section 9(1) in The M.P. Gram Tatha Nagar Raksha Samiti Rules, 2003
(1)As provided in Section 19 of the Adhiniyam the members of the Raksha Samiti called for duties are the public servants. They while on duty shall have the same powers as are available to a Police Officer under sub-section (1) of Section 15 of the Police Act, 1861 (No. 5 of 1861), relating to responsibilities, privileges and defence. Hence, arms shall be provided only to the members of Gram Raksha Samiti who are called out for duty under this rule.
