(1)Whenever it appears to the State Government that it is necessary to augment the Force, it may raise an auxiliary force by enrolment of volunteers for such area and on such terms and conditions as it may deem fit.(2)Every member of the auxiliary force enrolled under sub-section (1) shall,—(a)receive a certificate in a form approved by the State Government;(b)be vested with all or such of the powers, privileges and duties of a member of the Force as are specially mentioned in the certificate; and(c)be subject to the orders of the Director.
