(3)For use when the person was enrolled direct into the Reserve for a corps for which Reserve service is compulsory.On being transferred to Army service at my on request I consent to the conditions as to discharge accepted by me on my enrolment into the Reserve being cancelled and to the conditions contained in this enrolment form for persons enrolled for Army service and Reserve service being substituted for them; my period of service to be for not less than..............years in Army service and, if so required, for a further period in Reserve service sufficient to complete a total period of ..............years' service from this date.I am aware that I am liable to be discharged at any time, should Government no longer require my services.....................................................SignatureSigned in my presence at .............this..............day of...................20.............................................................Signature of commanding officerVariation Of Conditions As To Discharge(This variation may be repeated, if necessary)For use when a person-
