(1)A Municipality may maintain a Police Establishment for the performance of its duties imposed on it under this Act.(2)Where a Police Establishment is maintained by a Municipality under sub- section (1), such Police Establishment shall have the power to register cases, arrest offenders, investigate cases and initiate prosecution in connection with the offences under this Act.(3)The establishment maintained under sub-section (1) shall consist of part of the General Police Force under the Government within the meaning of section 2 of the Police Act, 1861 (Act 5 of 1861), and shall consist of such number of officers and men, who shall respectively receive such pay, leave allowances, gratuities and pensions, as the Municipality may, from time to time, after consultation with the Director General of Police and subject to the final decision of the Government, direct.(4)The Government may relieve any municipality of the whole or part of the costs of the police establishment and may enter into a contract with the Municipality, on such terms, as may be agreed upon, that in consideration of such relief, the Municipality shall pay periodically a sum not exceeding the amount thereof, or undertake any services within the Municipal area to which the Municipal Fund can properly be applied, and which are estimated to cost not more than the amount of the relief.(5)When a Municipality has been relieved under this section of the whole or part of the cost of the Police establishment which it is required to maintain, the Government shall maintain such police establishment, as it shall consider necessary, and the establishment so maintained, shall consist of a part of the General Police Force under the Government within the meaning of section 2 of the Police Act, 1861 (Act 5 of 1861).(6)The Government may, notwithstanding anything contained in the Police Act, 1861 (Act 5 of 1861), or in any other Act for the time being in force, define, subject to the provisions of this Act, the duties which the officers and men of the police establishment, may be required to perform.
