Section 7 in The M.P. Vishesh Sashastra Bal Niyam, 1973
7. Initial constitution of the Special Armed Force.
- All the Officers of the Special Armed Force who have been appointed to the Madhya Pradesh Special Armed Force before the enforcement of the Act and these rules shall be deemed to have been appointed under the provisions of the Act and these rules.Explanation. - Officers of the Special Armed Force shall include a Police Officer holding charge or additional charge of a post in the said Force or discharging current duties thereof.
