(1)Every person who has undergone the recruit training required by rule 19, or has been exempted from undergoing such training shall be liable to undergo annual training as hereinafter provided, namely -(a)Every such person who is appointed to a provincial unit shall be liable to be embodied, under the orders of the Officer Commanding the Area in which the unit is located, for annual training for a period not exceeding two calendar months in each training year, whether or not such person has been embodied for recruit training in that year.(b)[ Every such person who is appointed to an urban unit other than Railway Engineers unit or Signal (Posts and Telegraphs) unit, shall be liable, to undergo annual training for a period of not less than 36 days, and not more than 60 days, subject to the provision that he shall attend minimum of three days training during every month for 9 months in the year excluding the days spent in camp. During the aforesaid period of training, he may, under orders of the Officer Commanding the Area in which the unit is located, be embodied for an annual camp of not less than eight consecutive days. The period spent in the camp may, however, be extended up to a maximum of fourteen consecutive days in all, provided the individual volunteers and obtains the written consent of his employer, if any, for the period which is in excess of the said eight days.]Explanation. - For the purposes of clause (b) a day shall consist of 4 hours of actual military drill or instruction, and may be made up of fractions of a day not more than 4 in number.(c)Every member of a Railway Engineers unit or Signal (Posts and Telegraphs) unit shall be liable for the purpose of undergoing annual training, to be embodied under the orders of the Officer Commanding the Area in which the unit is located, for a period of 30 days in a year during the second and subsequent years of service.(d)[ Every such person who is appointed to an urban unit shall be liable, for the purpose of firing the annual musketry course, to be embodied for a period of one day in the year in addition to the period prescribed in clause W. he period of one day of embodiment for the purpose of firing annual musketry course may be increased to twodays in cases where the training could not be completed in one day provided that the increased period of one day is within the maximum period of annual training laid down in clause W. Such period of embodiment shall only take place on Sundays or recognised holidays.](e)Junior Commissioned Officers and other ranks (other that, permanent staff) up to five per cent, of the authorised establishment of the unit, may be employed at the discretion of the Area or Independent Sub-Area Commander for a period of seven days before training commences and for a period of four days after training ends, for the purpose of pitching and striking camp and issuing and taking into stores clothing and equipment etc.(f)Every such person who is appointed to an urban unit may, under the orders of the Area/Independent Sub-Area Commander, be embodied for a period not exceeding seven days for the purpose of passing prescribed trade test, provided the individual volunteers and obtains the written consent of his employer, if any. The period of embodiment shall count against the extended period of annual camp as prescribed in clause W.(g)Every officer commissioned in the Territorial Army shall, for the purpose of appearing at the prescribed test in Hindi, be embodied for the period of actual duration of the test. Such period of embodiment shall count towards the period prescribed for annual training.(h)[ Every such person may, under the orders of the of the Officer Commanding the Area, be embodied with the consent of his employer, if any, for the purpose of participating in a ceremonial parade for a period up to four consecutive days. This period of embodiment shall be in addition to the period of annual training prescribed in clauses (a), (b) and (c).(i)A person, while embodied for annual training under clause (a), (b), or (c) may be ordered to participate in a ceremonial parade for a period up to four consecutive days, in which case, the period of annual training for which such person was embodied shall be deemed to have been extended by the number of days spent by him in training for and participating in such ceremonial parade.](2)The Officer Commanding any unit may exempt, wholly or in part, any person from the obligation to undergo the annual training prescribed by sub-rule (1).[20-A. Post-commission training.- Every officer commissioned in the Territorial Army and appointed to an artillery, signals (non-posts and telegraphs) or infantry unit thereof shall be liable, for the purpose of undergoing post-commission training, to be embodied under the orders of the Officer Commanding the Area in which the unit is located for a continuous period not exceeding 75 days, within a period of three years from the date of being commissioned, in addition to the training prescribed by rules 19 and 20"]; and
