Section 13 in The Indian Reserve Forces Rules, 1925
13.
When a person subject to the [Indian Army Act, 1911, is to be transferred to the Reserve, his Commanding Officer shall, previous to such transfer, explain or cause to be explained to him the obligations and restrictions imposed by rules 5A to 8 and the forfeiture which may be incurred under rules 10 and 11. When a person not subject to the said Act is enrolled thereunder for service in a reserve establishment, the officer enrolling him shall explain the aforesaid obligations, restrictions and forfeiture.] [See now the Army Act, 1950 (46 of 1950).]
