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Union of India - Section

Section 16 in Territorial Army Rules, 1948

16. Discharge on application.

(1)Any enrolled person not entitled to his discharge under the Act or these rules who is desirous of being discharged before the expiration of the period for which he was enrolled, shall apply in writing stating the reason for his application to the Officer Commanding the unit to which he is for the time being appointed.
(2)The Officer Commanding the unit shall, on receipt of such an application, forward the same to the S 6b-Area Commander [or an equivalent or higher commander] who may in his discretion authorise the discharge of such applicant