(1)Any member of the Armed Police who commits any offence specified in Section 10 or Section 11 may be placed on open or dose arrest by any officer of the Armed Police superior in rank to the offender;(2)Where any subordinate officer orders and arrest under sub-section (1), he shall forthwith or at the earliest opportunity report the arrest to the Company Commander or Detachment Commander who shall, after investigating the case order the release or the continued arrest of member of the Armed Police arrested.
