Section 661(c) in Police Regulations, Bengal , 1943
(c)These orders do not prohibit the employment -(i)of the Unarmed Police on any temporary duty which although not shown in the allotment statement, falls within the sphere of legitimate police work, or(ii)of the Special Armed Force in any part of the district for the preservation of law and order, but the Superintendent shall submit a report to the Inspector-General through the Deputy Inspector-General of the Range if he finds it necessary to employ a detachment of the Special Armed Force away from headquarters continuously for six months.
