17. Appointment of [Special Police-officer] [Substituted for the words 'Special Constable' by Madras City Police (Amendment) Act, 1936 (Tamil Nadu Act XX of 1936).].
- The Commissioner may, of his own authority, appoint any able-bodied male person between the ages of eighteen and fifty-five to be [a Special Police-officer] [Substituted for the words 'Special Constable' by Madras City Police (Amendment) Act, 1936 (Tamil Nadu Act XX of 1936).] to assist the Police force on any temporary emergency. [Every Special Police-officer] [Added by Madras City Police (Amendment) Act, 1936 (Tamil Nadu Act XX of 1936).] so appointed shall receive a certificate in such form as the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by Adaptation Order, 1937 and the 'State' was substituted for 'Provincial' by Adaptation Order, 1950.] may determine under the signature of the Commissioner.]
