(a)If the applicant is accepted for enrolment, he shall be required to sign a declaration at the foot of Form I.(b)Where the officer referred to in sub-rule (1) of rule 5 is satisfied that the applicant understands the questions put to him, and consents to the conditions of service, he shall sign a certificate to that effect on the said Form, and the applicant shall thereupon be deemed to be enrolled.
