Section 14 in The Indian Reserve Forces Rules, 1925
14. [ Prescribed authority under Sec. 7. [Instituted by S.R.O. 228, dated the 10th August, 1959, Part 2, Section 4, page 105.]
- The authority referred to in the proviso to sub-section (1) of Sec. 7 shall(a)in the presidency towns of Bombay, Calcutta and Madras be the Chief Judge of the Court of Small Causes within the local limits of whose jurisdiction the person claiming reinstatement was employed immediately before he was called up for training, muster or army service under these rules; and(b)elsewhere, be the District and Sessions Judge within the limits of whose jurisdiction such person was so employed.
