Section 21 in The Bombay State Reserve Police Force Act, 1951
21. Power to make rules.
(1)The State Government may make rules not inconsistent with this Act for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following matters, namely:--(a)regulating the number, classes of grades of the State Reserve Police Force;(b)administration of the State Reserve Police Force;(c)recruitment, organization, classification and discipline of the members of the subordinate ranks;(d)inspection of the Force;(e)description and quantity of arms, accoutrements, clothing and other necessaries to be furnished to the members of the Force.
