(1)Besides the initial training of recruits at the Police Training Centre or the State Armed Police Headquarters as may be determined by the State Government, it shall also be ensured that all ranks in these units undergo an annual refresher training programme by rotation, over and above specialized training in different skills as needed by different categories. To achieve this, each Battalion will have one full company earmarked as the Training Reserve' to provide for rotational training to all personnel.(2)The annual refresher training course shall be mandatory, and ordinarily the personnel undergoing such training shall not be withdrawn for deployment on law and order or any other duty.(3)The curricula for the initial as well as annual refresher training courses, besides physical skills and fitness, shall lay due emphasis on the knowledge of Constitutional and legal rights of the citizens as well as skills relating to individual and collective interaction with the public, with special emphasis on courteous and impartial behavior.(4)The content and methodology of the annual refresher training courses as well as the other specialized courses for the personnel of the Armed Police Battalions shall be reviewed and revised from time to time by the officer heading the State Armed Police Battalion set-up, in consultation with the Training Wing of the State Police, and under the overall guidance of the Director General of Police.
