Section 12 in The Indian Reserve Forces Rules, 1925
12.
The certificate referred to in Cl. (2) of Sec. 6 of the Indian Reserve Force Act, 1888, may be signed by the Commanding Officer of the reservist concerned, or, in respect of a reservist who fails to attend for medical inspection when required to do so in pursuance of rule 8, by the Commanding Officer of the military station at which such reservist was required to attend.
