Section 3(3) in The Bombay State Reserve Police Force Act, 1951
(3)Subject to the provisions of this Act, the pay, pension and other conditions of service of members of the State Reserve Police Force shall be such as may be determined by the Government:Provided that nothing in this section shall apply to the pay, pension and other conditions of service of the members of the Indian Reserve Police or the Indian Police Service who may be transferred to the State Reserve Police Force.
