(2)They shall apply to any person, other than a person recruited for service on the railways, when on duty or on leave in British India, of or on foreign service in India-(i)appointed by the Secretary of State in Council or the Secretary of State to a Civil Service of, or a Civil Post under the Crown in India or as a Chaplain; or(ii)who, not being a person appointed as aforesaid, holds substantively or temporarily a post reserved under Section 146 of, the Government of India Act, 1915; or(iii)who, not being a person appointed as aforesaid or holding a post reserved as aforesaid, holds for the time being a Civil post under the Crown in India and is, or was when he was first appointed to such a post-(a)an officer holding a permanent commission in His Majesty's Land Forces other than a Department Officer of the India, Unattached List of the India Medical Department; or(b)an officer holding a permanent commission in His Majesty's Indian Land Forces other than a Viceroy's Commissioned Officer; or(c)an officer of the Royal Indian Navy other than an Officer of the Royal Naval Reserve, the Royal Indian Naval Volunteer Reserve or a Commissioned Warrant Officer.
