- Every enrolled person of an urban unit when undergoing military training without having been embodied for the purpose commits an offence, if the does any of the following acts, namely :-(a)when on parade, engaged on any military duty or wearing the uniform of the Territorial Army -(i)strikes, or uses or offers violence to, or uses threatening or insubordinate language to, or behaves with contempt to, his superior officer; or(ii)Disobeys any standing order of, or lawful command given by, his superior officer; or(iii)neglects to obey a general or garrison order made specially applicable to the Territorial Army, by the Officer Commanding the unit to which he belongs; or(iv)is in a state intoxication; or(v)being a warrant officer or a non-commissioned officer strikes or ill-treats any person subject to the Army Act, 1950, or to the Act, who is his subordinate in rank or position;(b)without sufficient cause fails to appear at the place of parade at the time fixed or to attend at any place in his capacity as a member of the Territorial Army, when duly required so to attend, or when on parade, without sufficient cause quits the rank;(c)without sufficient cause fails to perform any part of the training which by or under the Act he is required to perform;(d)strikes, or uses or offers violence to, any person whether subject to the Army Act, 1950, or to the Act or not, in whose lawful custody he is placed, and whether such person is or is not his superior officer;(e)resists an escort whose duty it is to arrest him or detain him in military custody;(f)being under arrest or detention or otherwise in lawful military custody escapes or attempts to escape;(g)when in charge of any property belonging to the Government, or to a unit of the Territorial Army, dishonestly misappropriates or converts to his own use, or is concerned in such misappropriation or conversion of any such property;(h)wilfully injures, or by culpable neglect loses or causes injury to, any such property as is mentioned in clause (g);(i)willfully ill-treats a horse or other animal used in the public service;(j)knowingly furnishes a false return or report of the number or state of men under his command or charge, or of any money, arms or ammunition, clothing, equipment, stores or other public property in his charge;(k)through design or culpable neglect, omits to make or send any, return of any matter mentioned in clause (j) which it is his duty to make or send;(l)when it is his official duty to make a declaration respecting ;any matter, makes a declaration respecting such matter which he either knows or believes to be false or does not believe to be true;(m)knowingly makes against any person subject to the Army Act, 1950, or to the Act, an accusation which he either knows or believes to be false or does not believe to be true;(n)falsely personates any other person at any parade or on any occasion when such other person is required by or under the Act to do any act or attend at any place; or abets any such act of personation.
