Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(iii) in Territorial Army Rules, 1948

(iii)For such period as a person is borne on the establishment of the permanent, administrative or instructional staff of a unit in the Territorial Army [and for the actual periods of journey to and from their permanent place of residence subject to a maximum of 7 days in all. Pay and Allowance for journey period will not, however, be admissible under these rules to Government servants who draw pay and allowances for such periods from Civil estimates.]