(a)Units of the Territorial Army shall be raised on a Zonal basis.(b)Zones shall be constituted and defined by the Central Government by notification in the Official Gazette.(c)The Central Government may, by notification in the Official Gazette constitute for any zone, one or more provincial units or one or more ubban units of the Territorial Army.(d)An urban unit or a provincial unit of the Territorial Army, may be recruited from persons residing in or near such town or such rural areas as may be specified in this behalf by the Central Government.[Provided that the Central Government may, whenever it considers it necessary, direct that recruitment to Territorizal Army units may be made from persons (being Citizen of India) irrespective of their place of residence.]
