Section 5(3) in The Civil Defence Regulations, 1968
(3)This regulation shall not apply to Government servants who are specifically deputed for whole-time or part-time Civil Defence duties by the Heads of organisation or services concerned.[5-A. Tenure.-A candidate shall be enrolled as a member of the Corps, under regulations 5 initially for a tenure of three years which may be extended more than once each time by a further period of three years.]
