(1)There shall be a force raised and maintained by the State Government and called the Arunachal Armed Police.(2)The State Government, the Inspector-General or the Deputy Inspector General specially empowered by the State Government in this behalf, may -(a)divide the Armed Police into Battalion, each Battalion into companies, each company into platoons and each platoon into section, groups and detachments;(b)post any Battalion, Company or Platoon at such places as the state Government, the Inspector-General, the Deputy Inspector- General or the Commandant may deem fit.(3)The members of the Armed Police shall receive such pay, pension and other remuneration as may be prescribed.
