Section 6 in The Bombay State Reserve Police Force Act, 1951
6. Enrolment.
(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 presence of a Commandant or an Assistant Commandant or a police officer not lower in rank that a District Superintendent or a Deputy 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 reserve 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.
