Section 10 in The Bombay State Reserve Police Force Act, 1951
10. General duties of members of State Reserve Police Force.
(1)Every reserve police officer shall for the purpose of this Act be deemed to be always on duty in the [State of Gujarat] [Substituted by A.O., 1960.] and any reserve police officer and any member or body of reserve police officers may, if the State Government or the Inspector-General of Police so directs, be employed on active duty for so long as and wherever the services of the same may be required.(2)Every direction issued under sub-section (1) shall specify that the duty on which any reserve police officer or any member or body of such officers is directed to be employed shall be deemed as active duty for the purposes of this Act.Explanation. - The direction of the State Government or of the Inspector-General of Police whether a reserve police officer is required or is on active duty shall be final.(3)A reserve police officer employed on active duty under sub-section (1), or when a number or body of reserve police officers are so employed, the officer in charge of such number or body, shall be responsible for the efficient performance of that duty and all police officers who but for the employment of one or more reserve police officers or body or reserve police officers would be responsible for the performance of that duty will to the best of their ability assist and co-operate with the said reserve police officers or officer in charge of a number or body of reserve police officers.
