8. [ Preservation of certain rights of persons belonging to Reserve Forces when called up for training, muster or army service [ Inserted by Act 3 of 1958, S.2 (w.e.f. 8.3.1958).]
.-When any person belonging to the Indian Reserve Forces and called up for training, muster or army service in pursuance of his liability under any rule or order under this Act has any rights under any provident fund or superannuation fund or other scheme for the benefit of employees maintained in connection with the employment he relinquishes, he shall continue, so long as he is engaged in training, muster or army services and if he is reinstated, until such reinstatement under the provisions of this Act, to have in respect of such fund or scheme such rights as may be prescribed by rules made under this Act.]
