(3)A member of the service shall, if so required, be liable to serve in any defence service or post connected with the defence of India, for period spent on training, if any ; provided that such person-(a)shall not be required to serve a aforesaid after the expiry of 10 years from the date of appointment;(b)shall not ordinarily be required to serve as aforesaid after attaining the age of 45 years.
