29. State Armed Police Battalions and District Armed Reserves.
To assist the Civil Police promptly and efficiently in dealing with group protests and violent disturbances involving breaches of peace or law and order, and in disaster management functions, as well as to discharge such duties that require the presence of armed police, the State Government shall create appropriate number of Armed Police Battalions for the State, including provision of women units, of which appropriate manpower strengths may be deployed in the Police Districts depending upon the requirement.
