Section 8(1) in The Bombay State Reserve Police Force Act, 1951
(1)[A Battalion Commander] [These words were substituted for the words 'An Adjutant, a Battalion Commander', by Bombay 48 of 1951, section 6.] 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.
