(1)Before any person appointed to be a Reserve Police Officer joins his appointment a declaration in the form in Schedule II shall be read out and, if he so desires, explained to him in the presence of a Commandant or an Assistant Commandant or a Police Officer not lower in rank than a Superintendent or a Deputy Commissioner of Police and shall be signed by him in token of his having undertaken to abide by the conditions prescribed therein. The declaration shall then be attested by such Commandant, Assistant Commandant or Police Officer, as the case may be.(2)No Reserve Police Officer shall resign his appointment except in accordance with the terms of the declaration signed by him under sub-section (1).(3)If any Reserve Police Officer resigns in contravention of this section, he shall be liable, without prejudice to any other penalty imposed by this Act or any other law for the time being in force, on the order of the Commandant to forfeit all arrears of pay due to him.
