- In this Chapter, unless the context otherwise requires,-(a)"active duty" means,-(i)the duty to investigate offences involving a breach of peace or danger to life or property and to search for and apprehend persons concerned in such offences or who are so desperate and dangerous as to render their being at large hazardous to the community;(ii)the duty to take all adequate measures for the extinguishing of fires or to prevent damage to person or property on the occasion of such occurrences as fires, floods, earthquakes, enemy action or riots and to restore peace and preserve order on such occasions;(iii)such other duty as may be specified to be active duty by the Government or the Inspector-General in a direction issued under section 151;(b)"Commandant" and "Assistant Commandant" mean respectively persons appointed to be those officers by Government under section 146;(c)"follower" means any person appointed to do the work of a cook, mess servant, washerman, cobbler, barber, tailor, sweeper or an orderly in connection with the State Reserve Police Force;(d)"members of the subordinate ranks" means members of the State Reserve Police of and below the rank of Subedar Major;(e)"Reserve Police Officer" means any member of the State Reserve Police Force established under this Chapter;(f)"superior officer" means in relation to any Reserve Police Officer, a Reserve Police Officer of a higher rank than, or of a higher grade in the same class as, or of the same rank as, but senior to, himself.
