151. General duties of members of the State Reserve Police Force.—
(1)Every Reserve Police Officer shall, for the purposes of this Act, be deemed to be always on duty in the State of Karnataka and any Reserve Police Officer and any member or body of Reserve Police Officers may, if the Government or the Inspector-General of Police so directs, be employed on active duty for so long as and wherever the service of the same may be required.(2)Every direction issued under sub-section (1) shall specify that the duty on which any Reserve Police Officer or any member or body of such officers is directed to be employed shall be deemed as active duty for the purpose of this Act.Explanation.—The direction of the Government or of the Inspector-General of Police whether a Reserve Police Officer is required or is on active duty shall be final.(3)A Reserve Police Officer employed on active duty under sub-section (1), or when a member or body of Reserve Police Officers are so employed, the officer in charge of such member or body shall be responsible for the efficient performance of that duty and all police officers who but for the employment of one or more reserve police officers or body of reserve police officers would be responsible for the performance of that duty will, to the best of their ability, assist and co-operate with the said reserve police officer or officers in charge of a member or body of reserve police officers.
