Section 6(2) in The Bombay State Reserve Police Force Act, 1951
(2)a Superintendent, or a Deputy Commissioner 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. No reserve police officer shall resign his appointment except in accordance with the terms of the declaration signed by him under sub-section (1).
