(1)The State Government, or as the case may be, an authority specially empowered by the State Government in this behalf, may appoint Additional police officers for such purposes, and on such terms and conditions and in such manner as may be prescribed.(2)The deployment or deputation of Additional Police Officers may be made at the request of any person showing the necessity thereof, and the cost incurred on such deployment or deputation may be recovered from the person making request for such deployment or deputation in the manner prescribed.Chapter-III Control, Supervision and Direction of the Police Force
