2 2. Constitution of the forces. -- The entire police-establishment under a 1 [State Government] shall for the purposes of this Act, be deemed to be one 3 police force, and shall be formally enrolled; and shall consist of such number of officers and men, and shall be constituted in such manner, 4 *** as shall from time to time be ordered by the 1 [State Government] 5 ***. 6 [Subject to the provisions of this Act the pay and all other conditions of service of members of the subordinate ranks of any police force shall be such as may-be determined by the 2[State] Government.]Open in Lexace · Ask the AI about this section
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