The Bombay State Reserve Police Force Act, 1951

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GOVERNMENT OF GUJARAT

LEGISLATIVE AND PARLIAMENTARY AFFAIRS DEPARTMENT

Bombay Act No. XXXVIII of 1951

The Bombay State Reserve Police Force Act,
1951

(As modified up to the 30th September, 2007)

THE BOMBAY STATE RESERVE POLICE FORCE ACT, 1951.

The Bombay State Reserve Police Force Act, 1951

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CONTENTS.
PREAMBLE .

SECTIONS.

1. Short title, extent, commencement and application.

2. Definitions.

3. Constitution of the State Reserve Police Force.

4. Superintendence, control and administration of force.

5. Appointment of Commandant, Assistant Commandants and Adjutant.

5A. Appointment of Battalion Commanders and Commanders of Head Quarters
Wings.

6. Enrolment.

7. Transfer.

8. Certificate of appointment to certain reserve police officers, when it is to be
returned back.

9. General powers of Commandant.

10. General duties of members of State Reserve Police Force.

11. Reserve Police Officers to be deemed to be in charge of police station,
circumstances under which reserve police officer entitled to use force.

12. Offence in respect of resignation contrary to provisions.

13. Offence in respect of refusal to deliver certificate of appointment, etc.

14. More heinous offences.

15. Less heinous offences.

16. Reserve police officer in command to give information of commission of
offence under Act by reserve police officer under his charge.

17. Place of imprisonment and liability to dismissal on imprisonment.

18. Minor punishments.

19. Every reserve police officer to be police officer as defined in Bom. XXII of
1951.

20. Protection for acts of members of force.

21. Power to make rules.

22. Repeal and saving.

SCHEDULE A.

SCHEDULE
B.

BOMBAY ACT No. XXXVIII OF 1951.1

The Bombay State Reserve Police Force Act, 1951

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[THE BOMBAY STATE RESERVE POLICE FORCE ACT, 1951.]
[23rd October 1951]

Amended by Bom. 48 of 1954.
Adapted and modified by the Bombay Adaptation of Laws (State and Concurrent
Subjects) Order, 1956.
Amended by Bom. 74 of 1958
An Act to provide for the constitution and regulation of an armed Reserve
Police Force in the State of Bombay.

WHEREAS it is expedient to provide for the constitution and regulation of an
armed Reserved Police Force in the State of Bombay; It is hereby enacted as
follows;-

1. (1) This Act may be called the Bombay State Reserve Police Force Act, 1951.

2[(2) It extends to the whole of the State of Bombay.]

(3) It shall come into force 3["in the pre-Reorganisation State of Bombay] on
such date as the State Government may, by notification in the Official Gazette
4[appoint in this behalf ; and in that part of the State to which it is extended by
the Bombay State Reserve Police Force (Extension and Amendment) Act,
1958, it shall come into force on such other date as that Government may, by
like notification, appoint].

(4) It shall apply to the members of the State Reserve Police Force, wherever
they may be.

2. In this Act, unless there is anything repugnant in the subject or context,-

(a) "active duty" means-

(i) the duty to 5[prevent or] investigate offences involving a breach of
peace or danger to life or property and to search for and apprehend
persons concerned in such offences or who are so desperate and
dangerous as to render their being at large hazardous to the
community;

(ii) the duty to take all adequate measures for the extinguishing of
fires or to prevent damage to person or property on the occasion of
such occurrences as fires, floods, earthquakes, enemy action or riots
and to restore peace and preserve order on such occasions ;

(iii) such other duty as may be specified to be active duty by the State
Government or the Inspector -General in a direction issued under
section 10;

(b) " Commandant " and "Assistant Commandant" mean respectively persons
appointed to those offices by the State Government under section 5;

(c) " Commissioner of Police " and " Deputy Commissioner " means
respectively a Commissioner of Police and a Deputy Commissioner of Police
appointed under the Bombay Police Act, 1951;

(d) " Follower " means any person appointed to do the work of a cook, mess
servant, washerman, cobbler, barber, tailor, sweeper or an orderly in
connection with the State Reserve Police Force ;

(e) " members of the subordinate ranks" means members of the State Reserve
Police Force below the rank of 6[ Battalion Commander or Commander of
Head Quarters Wing];

Short title, extent,
commencement and
application.
Bom. LXXIV of
1958.
Definitions.
Bom. XXII of 1951.
The Bombay State Reserve Police Force Act, 1951

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(f) "Police Officer " means every police officer as defined by the Police Act,
1861, or the Bombay Police Act, 1951 ;

(g) " Prescribed " means prescribed by rules made under this Act ;

(h) " reserve police officer " means any member of the State Reserve Po lice
Force established under this Act ;

(i) "superior officer" means in relation to any reserve police officers reserve
police officer of a higher rank than, or of a higher grade in the same class as,
or of the same rank as but senior to, himself;

(j) the words and expressions used herein and which are defined in the Indian
Penal Code, the Code of Criminal Procedure, 1898, and the Bombay Police
Act, 1951, and not hereinbefore defined, shall have the meanings respectively
assigned to them in those enactments.

3. (1) In addition to the Police Force constituted under the Bombay Police Act,
1951, the State Government may establish and maintain armed reserve police
force known as the State Reserve Police Force ;

(2) The State Reserve Police Force shall be established and maintained in
such manner as may be prescribed.

(3) Subject to the provisions of this Act, the pay, pension and other conditions
of service of members of the State Reserve Police Force shall be such as may
be determined by the State Government :

Provided that nothing in this section shall apply to the pay, pension
and other conditions of service of the members of the Indian Police or the
Indian Police Service who may be transferred to the State Reserve Police
Force.

7[(3A) Every person who, immediately before the commencement of this Act in that
part of the State to which it is extended by the Bombay State Reserve Police Force
(Extension and Amendment) Act, 1958, was a member of the Reserve Police Force
constituted under the Saurashtra Reserve Police Force Act, 1955, or of any armed
Reserve Police Force constituted under any other law for the time being in force, and
serving therein in connection with the affairs of the State of Bombay shall (unless the
State Government by order otherwise provides) on such commencement be deemed
to be a member of the State Reserve Police Force constituted under this Act, and
accordingly the provisions of this Act shall apply to him, and he shall be deemed to
be vested with the powers, functions and privileges and be subject to the liabilities of
a member of such State Reserve Police Force, or of the relevant grade thereof ; but
the pay, rights as respects pension and other conditions of service applicable to him
immediately before the commencem ent of this Act in that part of the State shall
continue to apply to him until altered, repealed or amended by the State Government
under sub-section (3) but such alteration, repeal or amendment shall be subject to the
proviso to sub-section (1) of section 115 of the States Reorganisation Act, 1956.]

(4) The State Government or any officer empowered by it in this behalf may,
(a) divide the State Reserve Police Force in groups ;

(a) sub-divide each group into battalions, and each battalion, into
companies, and each company into platoons ;

(c) post any group, battalion, company or platoon at such places as the
State Government or the officer empowered by it in this behalf may
deem fit.

V of. 1861. Bom.
XXII of 1961.
XLV of 1860. V of
1898. Bom. XXII of
1951.
Bom. XXII of 1951.
Constitution of the
State Reserve
Police Force.
Bom. LXXIV of
1958. Sau. IX of
1955.
XXXVII of1958.
The Bombay State Reserve Police Force Act, 1951

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4. The superintendence of and control over the State Reserve Police Force shall vest
in the State Government ; and the State Reserve Police Force shall be administered
by the State Government in accordance with the provisions of this Act and of any
rules made thereunder, through such officers as the State Government may from time
to time appoint in this behalf.

5. (1) The State Government may appoint for each group a Commandant who
shall be a person eligible to hold the post of a District Superintendent and an
Assistant Commandant 8[and an Adjutant who shall be persons] eligible to
hold the post of an Assistant or a Deputy Superintendent.

(2) Notwithstanding anything contained in sub-section (1), the State
Government may appoint such Military Officer as it deems fit to be a
Commandant or Assistant Commandant,
10[or Adjutant].

(3) The Commandant, the Assistant Commandant, 11[the Adjutant] and every
other officer so appointed shall have and may exercise such powers and
authority as may be provided by or under this Act.

12[5A. Subject to the general or special orders of the State Government, the Inspector-
General shall appoint the Battalion Commanders and the Commanders of Head
Quarters Wings.]

6. (1) Before any person appointed to be a reserve police officer joins his
appointment, a declaration in the form in Schedule A shall be read out and if
he so desires, explained to him in the persence of a Commandant or an
Assistant Commandant or a police officer not lower in rank than a District
Superintendent or a Dep uty Commissioner and shall be signed by him in
token of his having undertaken to abide by the conditions prescribed therein.
The declaration shall then be attested by such Commandant, Assistant
Commandant or Police Officer, as the case may be.

(2) No rese rve police officer shall resign his appointment except in
accordance with the terms of the declaration signed by him under sub-section
(1).

(3) If any reserve police officer resigns in contravention of this section, he
shall be liable, without prejudice to any other penalty imposed by this Act or
any other law for the time being in force, on the order of the Commandant, to
forfeit all arrears of pay then due to him.

7. (1) Notwithstanding anything contained in this Act or the Bombay Police Act,
1951, it shall be competent to the State Government to transfer members of 13
* * * the Police Force appointed under the Bombay Police Act, 1951 to the
State Reserve Police Force established under this Act and vice versa:

Provided that the State Government may delegate its power under
sub- section (1) in so far as it relates to the transfer of members of the
subordinate ranks of the respective Police Force to the Inspector-General.

(2) On the transfer of a member of the Police Force appointed under the
Bombay Police Act, 1951, to the State Reserve Police Force established under
this Act or vice versa, he shall be deemed to be a member of the Police Force
to which he is transferred and in the performance of his functions, he shall,
subject to such orders as the State Government may make, be deemed to be
vested with the powers and privileges, and be sub ject to the liabilities of a
member of such grade in the Police Force to which he has been transferred as
may be specified in the orders,

Superintendence,
control and
administration of
Force.
Appointment of
Commandant,
9[Assistant
Commandant and
Adjutant],
Appointment of
Battalion
Commanders and
Commanders of
Head Quarters
Wings.
Enrolment.
Transfer,
Bom. XXII of 1951.
Bom. XXII of 1951.
Bom. XXII of 1951.
The Bombay State Reserve Police Force Act, 1951

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8. (1) 14[A Battalion Commander] or Company Commander shall on
appointment, receive from the Inspector-General of Police a certificate of
appointment containing particulars of his name, age, religion and his previous
service, if any.

(2) Every reserve police offic er below the rank of a Company Commander
shall on appointment receive a certificate in the form of Schedule B, which
shall be issued under the seal of the Commandant.

(3) Every person who for any reason ceases to be a reserve police officer shall
forthwith deliver up to an officer empowered by the Commandant to receive
the same, his certificate of appointment and the arms, accoutrements, clothing
and other necessaries which have been furnished to him for the execution of
his office.

9. The Commandant shall, subject to the orders of the Inspector-General of Police,
direct and regulate all matters of arms, drill, exercise, mutual relations, distribution of
duties, and all the matters of executive detail in the fulfilment of their duties by the
members of the group in his charge.

10. (1) Every reserve police officer shall for the purpose of this Act be deemed to
be always on duty in the 15[State of Bombay] and any reserve police officer
and any member or body of reserve police officers may, if t he State
Government or the Inspector-General of Police so directs, be employed on
active duty for so long as and wherever the services of the same may be
required.

(2) Every direction issued under sub-section (1) shall specify that the duty on
which any reserve police officer or any member or body of such officers is
directed to be employed shall be deemed as active duty for the purposes of
this Act.

Explanation.-The direction of the State Government or of the
Inspector-General of Police whether a reserve police officer is required or is
on active duty shall be final.

(3) A reserve police officer employed on active duty under sub-section (1), or
when a number or body of reserve police officers are so employed, the officer
in charge of such number or body, shall be responsible for the efficient
performance of that duty and all police officers who but for the employment
of one or more reserve police officers or body of reserve police officers
would be responsible for the performance of that duty will to the best of their
ability assist and co -operate with the said reserve police officers or officer in
charge of a number or body of reserve police officers.

11. (1) When employed on active duty at any place under sub-section (7) of
section 10, the senior reserve police officer of highest rank not being lower
than that of a Naik present shall be deemed to be an officer in charge of a
Police Station for the purposes of Chapter IX of the Code of Criminal
Procedure, 1898.

(2) Notwithstanding anything contained in sections 100 and 103 of the Indian
Penal Code, a reserve police officer employed as aforesaid may, when there is
reasonable apprehension of assult on himself or any reserve police officer or
of damage or harm to any property or person which or whom it is his duty to
protect, use such force to the wrong doer or assailant as may be reasonably
necessary even though the use of such force may involve risk of death of the
wrong doer or the assailant or any other person assisting such wrong doer or
assailant.

12. If any reserve police officer resigns his appointment in contravention of section 6
he shall be punished with imprisonment for a term which may extend to one year or
Certificate of
appointment to
certain reserve
police officers,
when it is to be
returned back.
General powers of
Commandant
General duties of
members of State
Reserve Police
Force.
V of 1898.
Reserve police
officer to be
deemed to be in
charge of police
station.
XLV of 1860. Circumstances
under which reserve
police officer
entitled to use
force.
Offence in respect
of resignation
contrary to
provisions.
The Bombay State Reserve Police Force Act, 1951

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with fine which may extend to one thousand rupees or with both.

13. Any reserve police officer who wilfully neglects or refuses to deliver up his
certificate of appointment or any other article in accordance with sub-section (3) of
section 8 shall be punished with imprisonment for a term which may extend to three
months or with fine which may extend to five hundred rupees or with both.

14 Every reserve police officer who—

(a) begins, excites, causes or conspires to cause or Joins in any mutiny, or
being present at any mutiny, does not use his utmost endeavours to suppress it
by force of arms, if necessary, or knowing, or having reason to believe in, the
existence of any mutiny, or of any intention or conspiracy to mutiny or of any
conspiracy against the State, does not, without delay, give information thereof
to his superior officer present at or near the place ; or

(b) uses, or attempts to use criminal force to, or commits an assault on his
superior officer, knowing or having reason to believe him to be such, whether
on or off duty ; or

(c) shamefully abandons or delivers up any post, guard, buildings,
fortification, or property which is committed to his charge, or which i t is his
duty to defend ; or

(d) in the presence of any person in arms against whom it is his duty to act,
shamefully casts away his arms or his ammunition or intentionally uses words
or any other means to induce any reserve police officer or any police officer
to abstain from acting against any such person in arms, or to discourage such
officer from acting against any such person in arms or who is otherwise guilty
of cowardice or misbehaviour in the presence of any such person in arms ; or

(e) directly or indirectly holds correspondence with, or communicates
intelligence to, or assists, or relieves, any person in arms against the State, or
any person conspiring against Government or public security or any person to
be arrested, or omits to discover immedi ately to his superior officer present,
any such correspondence or communications coming to his knowledge ; or

(f) directly or indirectly sells, gives away, or otherwise disposes, or agrees to,
or assists in, the sale, gift or disposal of any arms, ammunit ion or equipment
to any such person as aforesaid, or knowingly harbours or protects any such
person ; or

(g) while on active duty,

(i) disobeys the lawful command of his superior officer; or

(ii) deserts his force or his post ; or

(iii) being a sentry, or otherwise detailed to remain alert, sleeps at his
post or quits it without being regularly relieved or without leave ; or

(iv) without authority, leaves his Commanding Officer for any
purpose whatsoever ; or

(v) uses criminal force to, or commits an assault on, any person whom
he has not any reason to believe to be in arms against the State and
against whom it is his duty to act, or without authority breaks into any
house or other place for plunder or any illegal purpose, or wilfully
and unnecessarily plunders, destroys or damages any property of any
kind ; or

(vi) intentionally causes or spreads a false alarm in action or in camp,
Offence in respect
of refusal to deliver
certificate of
appointment, etc.
More heinous
offences.
The Bombay State Reserve Police Force Act, 1951

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garrison or quarters,

shall, on conviction, be punished with rigorous imprisonment for a term
which may extend to fourteen years and shall also be liable to fine.

Explanation.-A reserve police officer shall be deemed to desert the
force if he leaves his place of duty or posting without the permission of his
superior officer and he shall be deemed to desert his post if he leaves any
sentry, beat, point, building, vehicle, or other place at which or in which he is
specifically ordered by his superior officer to perform the duty assigned to
him.

15. Every reserve police officer who-

(a) assaults or uses or attempts to use criminal force to any sentry ; or

(b) being in command of a guard, picquet or patrol refuses to receive any
prisoner or person lawfully made over to his charge or whether in such
command or not releases any prisoner or person without proper authority or
negligently suffers any prisoner or person to escape ; or

(c) being in command of a guard, picquet or patrol permits any person
belonging to such guard, picquet or patrol to engage himself in gambling or
other behaviour prejudicial to good order and discipline ; or

(d) being under arrest or in confinement leaves his arrest or confinement
before he is set at liberty by lawful authority ; or

(e) is grossly insubordinate to his superior officer in the execution of his
office; or

(f) refuses to superintend or assist in the making or carrying out of any
construction of any description ordered to be made either in quartets or in the
field ; or

(g) assaults or otherwise ill -uses any reserve police officer with reference to
whom he is a superior officer ; or

(h) designedly or through neglect damages or loses or fraudulently or without
due authority disposes of his arms, clothes, tools, equipment, ammun ition,
accoutrements or other necessaries furnished to him for the execution of his
office or any such articles entrusted to him or to any other person ; or

(i) malingers, feigns or produces disease or infirmity in himself for
intentionally delays his cure or aggravates his disease or infirmity ; or

(j) with intent to render himself or any other person unfit for duty, voluntarily
causes hurt to himself or any other person ; or

(k) commits extortion or without lawful authority extorts from any person
carriage, porterage or provisions ; or

(l) wilfully or negligently ill- treats, injures or causes the death of any animal
or damages, loses or makes away with any animal or vehicle used in the
public service ;

shall, on conviction, be punished with rigorous imprisonment for a term
which may extend to six months or with fine which may extend to five
hundred rupees or with both.

Less heinous
offences.
The Bombay State Reserve Police Force Act, 1951

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16. A reserve police officer who, being in command of any guard, picquet, party,
patrol or detachment and knowing of the commission or of a design to commit any
offence punishable under section 14 or 15 of this Act, by or on the part of any reserve
police officer under his command, intentionally omits or without reasonable excuse,
the burden of proving which shall lie on him, fails to give information of such
commission or design to his superior officer shall, on conviction, be punished with
rigorous imprisonment for a term which may extend to six months or with fine which
may extend to five hundred rupees or with both.

17. (1) Every person sentenced under this Act to imprisonment may be dismissed
from the State Reserve Police Force, and his pay, allowance and any other
moneys due to him, as well as any medals and decorations received by him
shall further be liable to forfeiture.

(2) Every such person shall, if he is so dismissed, be imprisoned in the
prescribed prison, but if he is not also dismissed from the State Reserve
Police Force, he may, if the Court so directs, be confined in the quarter-guard
or such other place as the Court may consider suitable.

18. (1) A Commandant, or Subject to the control of the Commandant, an
Assistant Commandant, or subject to the same control, an officer not below
the rank of Jamadar in independent command of a detachment or an outpost
or in temporary command of a Group Head quarters during the absence of the
Command- ant or Assistant Commandant may award to any reserve police
officer not higher in rank than a Battalion Havildar Major or to any follower
subject to his authority, any of the following punishments for the commission
of any offence against discipline which is not otherwise provided for in this
Act, or which, in the opinion of the Commandant, Assistant Commandant or
Officer, as the case may be, is not of sufficiently serious nature to call for
prosecution before a criminal Court, that is to say—

(a) punishment drill, extra guard, fatigue or any other duty for a term
which may extend, when the order is passed by the Commandant, to
fourteen days, and, when the order is passed by any other officer, to
seven days;

(b) forfeiture of pay and allowances or such proportion of pay and
allowances as he considers necessary for a period which may extend,
when the order is passed by the Commandant, to one month and,
when the order is passed by any other - officer, to ten days;

Provided that-

(i) no power under this sub-section shall be exercised by a
Commandant nt or Assistant Commandant or other officer not
below the rank of Jamadar unless the person to be awarded
any of these punishments is under the command of such
officer at the time when the breach of discipline or
misconduct occurred and also when the power is exercised ;
and

(ii) when more than one officer are competent under proviso
(i) to exercise the power, the most senior of such officers shall
exercise the power.

(2) Any of the punishments specified in sub-section (1) may b e awarded
separately or with any one or more of the others :

rovided that fine shall not be awarded in combination with forfeiture
of pay or allowances.
Reserve police
officer in command
to give information
of com- mission of
offence under Act
by reserve police
officer under his
charge.
Place of
imprisonment and
liability to dismissal
OB imprisonment.
Minor punishments.
The Bombay State Reserve Police Force Act, 1951

10 of 13

(3) No appeal shall lie from any order of punishment passed under this
section except from an order of punishment of fine as provided in sub-section
(4).

(4) An appeal against any order awarding punishment of fine shall lie to the
State Government or to such officer as the State Government may by general
or special order specify in this behalf.

(5) When a Commandant or an Assistant Commandant or other officer passes
an order under sub-section (1), he shall enter in a book to be kept for the
purpose a brief description of the default, together with the names of
witnesses, explanation of the defaulter and the order of punishment and shall
sign and date each such order.

19. Except as specifically provided in the foregoing sections of this Act, every
reserve police officer shall for all purposes be deemed to be a police officer as
defined in the Bombay Police Act, 1951, and the provisions of that Act shall, except
in so far as they are inconsistent with the provisions of this Act, apply to every such
reserve police officer.

20. (1) In any suit or proceeding against any member of the State Police Reserve
Force for any act done by him in pursuance of a warrant or order of a
competent authority, it shall be lawful for him to plead that such act was done
by him under the authority of such warrant or order.

(2) Any such plea may be proved by the production of the warrant or order
directing the act, and if it is so proved, the member of the said Force shall
thereupon be discharged from liability in respect of the act so done by him,
notwithstanding any defect in the jurisdiction of the authority which issued
such warrant or order.

(3) Notwithstanding anything contained in any other law for the time being in
force, any legal proceeding, whether civil or criminal, which may lawfully be
brought against any member of the State Police Reserve Force for anyt hing
done or intended to be done under the powers conferred by, or in pursuance
of, any provision of this Act, or the Rules thereunder, shall be commenced
within six months after the act complained of was committed and not
otherwise, and notice in writing of such proceeding and of the cause thereof
shall be given to the defendant or his superior officer at least one month
before the commencement of such proceeding:

Provided that such proceedings may, with the sanction of the State
Government, be commenced at any time after the act complained of was
committed.

21. (1) The State Government may make rules not inconsistent with this Act for
carrying out the purposes of this Act.

(2) In particular and without prejudice to the generality of the foregoing
provisions, such rules may provide for all or any of the following matters,
namely :-

(a) regulating the number, classes and grades of the State Reserve
Police Force;

(b) administration of the State Reserve Police Force ;

(d) inspection of the Force ;
Bom. XXII of 1951.
Every reserve
police officer to be
police officer as
defined in Bom.
XXII of 1951.
Protection for acts
of members of
Force.
Power to make
rules.
The Bombay State Reserve Police Force Act, 1951

11 of 13

(e) description and quantity of arms, accoutrements, clothing and
other necessaries to be furnished to the members of the Force.

16[22. On the commencement of this Act, in that part of the State to which it is
extended by the Bombay State Reserve Police Force (Extension, and Amendment)
Act, 1958, the Saurashtra Reserve Police Force Act, 1955, and any other law
corresponding to this Ac t or relating to the constitution and regulation, of an armed
Reserve Police Force, and in force, in that part of the State, shall stand repealed :

Provided that such repeal shall not affect-

(a) the previous operation of the law so repealed, or

(b) any penalty, forfeiture or punishment incurred in respect of any offence
committed against any of the provisions of the law so repealed, or

and any such investigation, legal proceeding or remedy may be instituted, continued
or enforced and any such penalty, forfeiture or punishment may be imposed, as if this
Act had not come into force in the relevant part of the State :

Provided further that subject to the preceding proviso, anything done or any
action taken (including any appointments made, certificates issued, rules or orders,
made, or directions given) by or under the provisions of the law so repealed shall, in
so far as such thing or acti on is not inconsistent with the provisions of this Act, be
deemed to have been done or taken under the corresponding provisions of this Act.]

Repeal and saving.
Bom. LXXIV of
1958. Sau.IX of
1955.
The Bombay State Reserve Police Force Act, 1951

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SCHEDULE A.
(See section 6.)

Form of declaration to be signed before joining appointment in
the State Reserve Police Force.

I, (Name in full)……………………………………………………………
(designation in the case of a member of a Police Force/address in the case of a direct
recruit)………………………..declare that -

(1) I am willing to serve, wherever posted, in the State Reserve Police Force,

(2) I shall not be entitled to resign my appointment in the State Reserve
Police Force or to apply for a transfer to any other Police Force until I have
completed the prescribed period of service in the State Reserve Police Force,
and

(3)I shall not be entitled to resign my appointment or to apply for the transfer
in the manner specified in (2) above even after the completion of the
prescribed period of service, if on the relevant date I am on active duty or if
my resignation or transfer as the case may be would cause the vacancies in
my Group to exceed such percentage of the sanctioned strength of the Group
as may for the time being have been prescribed by the State Government.

Signature in token of the above declaration
…………………………………..
having been read out and explained to ………………………………….
the declarant and of his having under- …………………………………
stood and accepted it.
Date …………………………………

Place …………………………………

Signed in my presence after I had satisfied myself that (Name in full)
……………………………………………….. (designation in the case of a member
of a Police Force/full address in the case of a direct recruit)
…………………………………. has understood and accepted the declaration and
signed it in my presence.

Signature…………………………………

Commandant
Or
Assistant
Designation of the Officer before whom the Commandant
declaration is signed. or
Police Officer.

Date …………………………………

Place …………………………………

The Bombay State Reserve Police Force Act, 1951

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SCHEDULE B.

(See section 8.)

Form of Certificate for a State Reserve Police Officer below the rank of
a Company Commnander.

A. B. has been appointed to the State Reserve Police Force in the State of
Bombay and is vested with the powers, functions and privileges of a Reserve Police
Officer under the Bombay State Reserve Police Force Act, 1951 (Bom. of 1951).

(Signature) ……………………………

Commandant,
State Reserve Police Force,
Group………….

…………………………………………

--------------

1 For Statement of Objects and Reasons, see Bombay Government Gazette, 1951, Part V, page 320.
2 This sub-section was substituted by Bom. 74 of 1958, s. 3 (1).
3 These words were inserted, by Bom. 74 of 1958., s. 3(2) (a).
4 These words, brackets and figures were substituted for the words "appoint i n this behalf"
by Bom. 74 of 1958, s. 3 (2) ( b).
5 These words were inserted, by Bom. 74 of 1958,s. 4.
6 These words were substituted for the words" Adjutant or Battalion Commander " by Bom. 48 of 1954, s. 2.
7 This sub-section was inserted by Bom. 74 of 1958, s. 5.
8 These words were substituted for the words " who shall be a person'' by Bom. 48 of 1954, s. 3(1).
9 These words were substituted for the words " and assistant Commandants " by Bom. 74 of 1958, s. 3 (1).

10 These words were added, by Bom. 48 of 1954., s. 3 (2).
11 These words were inserted, by Bom. 48 of 1954., s. 3(3).
12 Section 5A was inserted, by Bom. 48 of 1954 ., s. 4.
13 The words "the armed section of "were deleted, by Bom. 48 of 1954, s. 5.
14 These words were substituted for the words " An Adjutant, a Battalion Commander ", by Bom. 48 of 1954.,
s. 6.
15 These words were substituted for the words " pre -Reorganisation State of Bombay, excluding the
transferred territories " by Bom. 74 of 1958, s. 6.
16 This section was inserted by Bom. 74 of 1958, s. 7.

Seal
of the
Commandant.

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