Section 14(1) in Rajasthan Armed Constabulary Act, 1950
(1)The [State Government] [Substituted by section 4 of the Rajasthan Act No. 27 of 1957, published in the Rajasthan Gazetted., Part 4-A, Extraordinary, dated 13.8.1957.] may by notification in the [Official Gazetted] [Substituted by section 9 of Rajasthan Act No. 14 of 1960, published. in the Rajasthan Gazetted, Part 4-A, Extraordinary dated 25.4.1960.] disband or reconstitute the Rajasthan Armed Constabulary or may [battalion] [Substituted by section 11-ibid.] thereof.
