The Central Reserve Police Force Act, 1949
15. Arrest.
- Any member of the Force who
commits any offence specified in section 9 or section 10 may be placed on open
or close arrest by any officer of the Force.
- Where any subordinate
officer orders an arrest under sub - section (1), he shall forthwith or at the
earliest opportunity report the arrest to his company or detachment commander
who shall after investigating the case order the release or the continued
arrest of the member of the Force arrested.
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