(1)There shall be a force raised and maintained by the State Government and called the Tripura State Rifles.(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 Rifles into Battalions, each Battalion into companies, each Company into platoons and each platoon into Sections, groups and detachments;(b)post any Battalion, Company or platoon at such places as the State Government, the Inspector General, the Deputy Inspector General of the Commandant may deem fit.(3)The members of the Rifles shall receive such pay, pension and other remuneration as may be prescribed.
