Section 3(3A) in The Bombay State Reserve Police Force Act, 1951
(3A)[ Every person who, immediately before the commencement of this Act in that part of the State to which it is extended by the Bombay State Reserve Police Force (Extension and Amendment) Act, 1958 (Bombay LXXIV of 1958), was a member of the Reserve Police Force constituted under the Saurashtra Reserve Police Force Act, 1955 (Saurashtra IX of 1955), or of any armed Reserve Police Force constituted under any other law for the time being in force, and serving therein in connection with the affairs of the State of Bombay shall (unless the State Government by order otherwise provides) on such commencement be deemed to be a member of the State Reserve Police Force constituted under this Act, and accordingly the provisions of this Act shall apply to him, and he shall be deemed to be vested with the powers, functions and privileges and be subject to the liabilities of a member of such State Reserve Police Force, or of the relevant grade thereof; but the pay, rights as respects pension and other conditions of service applicable to him immediately before the commencement of this Act in that part of the State shall continue to apply to him until altered, repealed or amended by the State Government under subsection (3) but such alteration repeal or amendment shall be subject to proviso to subsection (7) of section 115 of the States Reorganisation Act, 1956 (XXXVII of 1956)] [This sub-section was inserted by Bombay 74 of 1958, section 5.]
