Section 8 in The Bombay State Reserve Police Force Act, 1951
8. Certificate of appointment to certain reserve police officers, when it is to be returned back.
(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.(2)Every reserve police officer 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.
