Section 683(a) in Police Regulations, Bengal , 1943
(a)The District Armed Police shall be constituted by drafts from the ordinary police of the district out of which as many men as possible shall pass through this force for training, but in posting men Superintendents shall see that those who are unsuitable by physique or any other reason are not drafted into this force. All members of the district force are liable to serve in this force. There should be no limit to the period of their retention in the District Armed Police. They should continue so long as the Superintendent considers them suitable for the armed branch duties. These orders do not apply to districts, where the District Armed Police is constituted of Gurkhas and Garhwalis who shall not serve in other departments of the district force. In other districts, the proportion of the armed force to consist of Gurkhas, Garhwalis and Punjabis shall from time to time be fixed by the Inspector-General and the members of these classes, not being qualified for police-station duties, etc., shall not serve in other departments of the district force.
