(3)Subject to the general or specific orders that may be made by the State Government in this behalf, the Director General of Police or the DistrictSuperintendent of Police may, on being satisfied about the necessity for so doing, depute requisite number of Police personnel for the protection of a person or his property or for the organization of an event or for execution of any work authorized by a competent authority, for such time as may be deemed feasible and proper:Provided that deputation of Police personnel for such purposes may be at the cost of the applicant or the protectee or the organizers of the event payable at the rates and in the manner as may be prescribed by the State Government.
