Section 14 in The Central Reserve Police Force Rules, 1955
14. Verification .-(a) As soon as a man is enrolled, his character, antecedents, connections and age shall be verified in accordance with the procedure prescribed by the Central Government from time to time. The Verification Roll shall be sent to the District Magistrate or Deputy Commissioner of the District of which the recruit is a resident.
(b)The Verification Roll shall be in CRP Form-25 and after verification shall be attached to the Character and Service Roll of the member of the Force concerned.(c)The Commandant may waive verification in the case of men who have been enrolled in the Force within six months of their discharge from the regular Army.
