Section 4 in The Uttar Pradesh Pradeshik Armed Constabulary Act, 1948
4. Enrolment and discharge of officers of the Pradeshik Armed Constabulary (Act V of 1861). -
Before any person, whether already enrolled in Uttar Pradesh Police Force under Police Act, 1861, or not so enrolled is appointed to be an officer of the Pradeshik Armed Constabulary, the statement in the Schedule shall be read, and if necessary, explained to him by a Magistrate, Commandant or Assistant Commandant, shall be signed by him in acknowledgment of its having been so read and explained to him and shall be attested by the Magistrate, Commandant or assistant Commandant as the case may be
