Section 16 in The Indian Reserve Forces Rules, 1925
16. Prescribed rights under Sec. 8.
- When any reservist is called up for training, muster or army service under these rules.(a)he may, at his option, continue to subscribe to any provident or superannuation fund or other scheme for the benefit of employees maintained in connection with the employment which he relinquished immediately before he was called up for training, muster or army service, at such rates as were applicable to him under the rules of such fund or scheme;(b)the employer by whom such reservist was employed shall continue to credit his account in the fund or scheme with the amount subscribed and the interest on the amount in such account in accordance with the rules of the fund or scheme;(c)such reservist may, if the rules of the fund or scheme so permit and in accordance with such rules, withdraw sums from the amount standing at his credit in the fund or scheme; and(d)for the purpose of calculating the amount of contribution or withdrawal admissible, such reservist's salary shall be deemed to be the salary which he would have received had he not been so called up.]
