- No person shall be eligible for enrolment as a member of the Territorial Army-(a)unless he is of good character;(b)unless he has attained the age of 18 years and has not attained the age of -(i)40 years in the case of enrolment in the [Railway or] [Port, Dock, Inland water Transport or] Electrial and Mechanical Engineer units;["(ia) The Central Government may relax the condition prescribed by clause (c) in respect of any or all units of the Territorial Army".](ii)[ 45 years in the case of enrolment in the Posts and Telegraphs units;](iii)[ 45 years in the case of women employees of Posts and Telegraphs Department enrolled in the Posts and Telegraphs units;] and(iv)35 years in all other cases;(c)unless he is a resident of the zone for which the unit in which enrolment has been applied for is constituted;(d)unless he satisfies such standards of physical fitness in height, chest measurement and other respects as may be specified by the Ministry of Defence, Government of India;(e)if he is in the service of the Central or a State Government unless he has obtained from that Government permission for enrolment and also a certificate to the effect that his services will forthwith be made available for service in the Territorial Army, whenever required;(f)if he belongs to any Reserve Force;(g)if he has any reserve liability;(h)if he has at any time been convicted of an offence involving moral turpitude and a sentence other that one of fine or of imprisonment in default of payment of fine has been passed in respect of such offence, such sentence not having been subsequently reversed or remitted or the offence pardoned;(i)if he has been ordered to give security for good behaviour under the Code of Criminal Procedure, 1898;(j)if he has been dismissed from the Territorial Army or the Auxiliary Forces (India), or the Indian Territorial Force, Militia or the Scouts, Regular Army or the Navy or the Air Force;(k)if he has more than one wife living :Provided that -(i)The Chief of the Army Staff, in any case, and any authority empowered by the Chief of the Army Staff in this behalf, in such cases and to such extent as the Chief of the Army Staff may specify, may relax the age limits prescribed by clause (b);(ia)[ The Central Government may relax the condition specified in clause (c) in respect of any unit and specify the zones or areas from which recruitment to that unit may be made;](ii)a person who is ineligible by virtue of the provisions in clause (h) or (i) may be enrolled if he produces a certificate that he is fit to be enrolled from the Government of the State of which he is a resident;(iii)the Central Government may, for special reasons, exempt any person from the operation of clause (k).
