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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1) in Territorial Army Rules, 1948

(1)The authority competent to authorise the discharge of an enrolled person under the provisions specified in column I of the annexed table shall, subject to the provisions of sub-rule (2), be the authority specified in the corresponding entry in column 2 thereof.Table
Provisionunder which discharge authorised Authoritycompetent to authorise discharge of enrolled person
1 2
Sub-rule(a) of rule 14 TheCommanding Officer.
Clause(i) of sub-rule (b) of rule 14 Sub-AreaCommander.
Clause(ii) of sub-rule (b) of rule 14 Ditto.
Clause(iii) of sub-rule (b) of rule 14 At anytime during the enrolled person's first two years of training if he isunlikely to become an efficient soldier, or is untraceable, or does notreport for training for a period of one year or in the case of an unattestedrecruit at his own request, the Commanding Officer; in all other cases, theSub-Area Commander.
Clause(iv) of sub-rule (b) or rule 14 TheCommanding Officer.