Section 2(b) in The Code of Criminal Procedure (Assam) (Amendment) Act, 1980
(b)to such class or category of other Public servants [not being persons to whom the provisions of sub-section (1) apply] charged with the maintenance of public order, as may be specified in notification wherever they may be serving and thereupon the provisions of that sub-section shall apply as if for the expression 'Central Government' occurring therein, the expression 'State Government' were substituted."
