Notwithstanding anything contained in this Act, or any other law for the time being in force –(1)The State Government may, by general or special order, create Specialised Police Force and may also determine the number, functions and responsibilities of such Police Force.(2)A specialized Police Force may comprise of such administrative structure and hierarchy, as may be prescribed.(3)The duties, responsibilities, powers and privileges of a Specialised Police Force may be such, as prescribed by the State Government.(4)The State Government may, by a general or special order, disband or rationalize such a Specialised Police Force at any time.
