(2)The State Government, the Inspector-General or the Deputy Inspector General specially empowered by the State Government in this behalf, may -(a)divide the Armed Police into Battalion, each Battalion into companies, each company into platoons and each platoon into section, groups and detachments;(b)post any Battalion, Company or Platoon at such places as the state Government, the Inspector-General, the Deputy Inspector- General or the Commandant may deem fit.
