21. Appointment of additional constables on application of private individuals
The state Government may also, if it shall think fit, on the application of any person showing the necessary of it, appoint any additional number of constables to keep the peace at any place within its jurisdiction, at the charge of the person applying but subject to the orders of the Commissioner of Police, and for such time as it shall think fit; and every such constable shall receive a certificate, by virtue of which he shall be vested with all the powers, privileges and duties of the constables belonging to the Police-force:Provided that the person upon whose application such appointment shall have been made may, upon giving one month's notice in writing to the Commissioner of Police, require that the constables so appointed at his expense shall be discontinued, and thereupon the State Government shall discontinue such additional constables; and all moneys received by the State Government for the payment of any such additional constable shall be accounted for by it.
