Section 21(2) in The Bombay State Reserve Police Force Act, 1951
(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;(c)recruitment, organization, classification and discipline of the members of the subordinate ranks;(d)inspection of the Force;(e)description and quantity of arms, accoutrements, clothing and other necessaries to be furnished to the members of the Force.
