Section 3 in The Indian Reserve Forces Rules, 1925
3.
-A.The reserve shall consist of-(a)Viceroy's Commissioned Officers commissioned under rules 4A and 4B;(b)Indian Warrant Officers appointed under rule 4B;(c)[ persons enrolled under the Indian Army Act, 1911,] [See now the Army Act, 1950 (46 of 1950)] and transferred to the reserve either with their own consent or in pursuance of the conditions of their enrolment; and(d)persons enrolled under the said Act for service in the reserve.
