Section 18(2) in The Central Reserve Police Force Act, 1949
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—(a)regulating the classes and grades of, and the pay, pension and other remuneration of members of the Force, and their conditions of service in the Force;(b)regulating the powers and duties of officers authorised to exercise any functions by or under this Act;(c)fixing the period of service for members of the Force;(d)regulating the award of minor punishment under section 11, and providing for appeals from, or the revision of, orders under that section, or the remission of fines imposed under that section, and the remission of deductions made under section 13;(e)regulating the several or collective liability of members of the Force in the case of the loss or theft of weapons and ammunition;(f)for the disposal of criminal cases arising under this Act and for specifying the prison in which a person convicted in any such case may be confined.
