(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.
