Section 2 in The Bombay State Reserve Police Force Act, 1951
2. Definitions
In this Act, unless there is anything repugnant in the subject or context,-(a)"active duty" means-(i)the duty to 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 (Bom. XXII of 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 Company Commander or Commander of Head Quarters Wing;(f)"Police Officer" means every police officer as defined by the Police Act, 1861 (V of 1861), or the Bombay Police Act, 1951 (Bom. XXII of 1951);(g)"prescribed" means prescribed by rules made under this Act;(h)"reserve police officer" means any member of the State Reserve Police Force established under this Act;(i)"superior officer" means in relation to any reserve police officer a 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, 1860 (XLV of 1860), the Code of Criminal Procedure, 1898 (V of 1898), and the Bombay Police Act, 1951 (Bom. XXII of 1951), and not hereinbefore defined, shall have the meanings respectively assigned to them in those enactments.
