Section 2(d) in The Central Reserve Police Force Act, 1949
(d)“member of the Force” means a person who has been appointed to the Force by the Commandant, whether before or after the commencement of this Act, and in sections 1, 3, 6, 7, 16, 17, 18 and 19, includes also a person appointed to the Force by the Central Government whether before or after such commencement;
