(1)The appointment of all riflemen shall rest with the Commandant.(2)Before any person is appointed to be a rifleman, the statement in the Schedule shall be read and if necessary explained to him in the presence of a Magistrate, Commandant or Assistant Commandant, and shall be signed by him in acknowledgement of its having been so read to him.(3)A rifleman shall not be entitled to be discharged except in accordance with the terms of the statement which he has signed, under this Act or under the Assam Rifles Act, 1920.
