3.Employment of police-officers beyond the State to which they belong. Notwithstanding anything in any of the Acts mentioned or referred to in the last foregoing section, but subject to any orders which the Central Government may make in this behalf, a member of the 1*[police force] of any 2*[State] may discharge the functions of a police-officer in any part of 3*[any other State] and shall, while so discharging such functions, be deemed to be a member of the [police force] of that part and be vested with the powers, functions and privileges, and be subject to the liabilities, of a police-officer belonging to 4*[that police force].