(1)Additional Police Officers of such rank or grade for such time and on such pay as the authority specified by or under the provisions of this Act in that behalf may determine, may be employed or deputed for the purpose stated in such provisions.(2)Every additional Police Officer appointed, shall on appointment—(a)receive a certificate in a form approved by the State Government in this behalf,(b)be vested with all or such of the powers, privileges and duties of a Police Officer as are specially mentioned in the certificate, and(c)be subject to the orders of the Commissioner or the Superintendent, as the case may be.(3)The employment or deputation of such additional Police Officer may be made at the request of any person requiring such Police and the cost of such employment shall be recovered in such manner as is provided by or under this Act or under any other law for the time being in force.
