Section 3(d) in The Orissa Offices of Profit (Removal of Disqualifications) Act, 1961
(d)the office of a member of any force raised or maintained under the National Cadet Corps Act, 1948 (31 of 1948) the Territorial Army Act, 1948 (56 of 1948) or the Reserve and Auxiliary Air Forces Act, 1952 (62 of 1952);
