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Union of India - Section

Section 205 in The Army Rules, 1954

205. Authorised deductions .-The following deductions may be made from the pay, non-effective pay and all other emoluments payable to a person subject to the Act, namely:-

(a)upon the general or special order of the Central Government, any sum required to meet any public claim there may be against him, any regimental debt that may be due from him or any regimental claim;(b)any sum required to meet compulsory contributions to any provident fund or any benevolent or other fund approved by the Central Government.Explanation .-(i) "Public claim" means any public debt or disallowance including any over-issue; or a deficiency or irregular expenditure of public money or store of which, after due investigation, no explanation satisfactory to the Central Government is given by the person who is responsible for the same.(ii)The aforesaid deductions shall be in addition to those specified in the Act.Appendices To The Army Rules
Appendix I Enrolment Forms.
Appendix II Form of Charges.
Appendix III Part I.-Forms as to Courts-Martial.
  Part II.-Forms as to summary disposal of charges against non-commissioned officers and other ranks.
  Part III.-Forms of summons to witnesses.
  Part IV.-Form of delay report.
Appendix IV Part I.-Form as to summary disposal of charges against officers, junior commissioned officers and warrant officers.
  Part II.-Forms of warrants of commitment to prison in cases of sentences of transportation or imprisonment.
Appendix V Forms of warrants to commitment to prison in cases of sentence of death.
APPENDIX IENROLMENT FORMSFORM NO. 1CombatantsThe prescribed periods for which persons shall be enrolled are stated in the appropriate orders of the Central Government; and save as is hereinafter provided, no person shall, by reason of an error of his enrolment paper or otherwise, be compelled to serve for a period longer than that for which he should have been enrolled though he may do so voluntarily, provided his services are required.Enrolment ofNo .................................Name......................................as a combatant in the Corps Department
No .................................Name......................................as a combatant in the Corps
Department
[Category in which the person desires to be enrolled] (a) .........................Question to be put before enrolmentYou are warned that if after enrolment it is found that you have given a wilfully false answer to any of the following [first ten] questions, you will be liable to be punished as provided in the Army Act. [ Substituted by S.R.O. 348, dated 3-10-1960. ]
1. What is your name? (In Block Capitals) 1.................................
2. What is your father's name? 2 .................................
3. [ (a) Are you a citizen ofIndia? ] [Inserted by S.R.O. 348, dated 3-10-1960.] 3. (a) ............................
If so, whether by birth or descent or registration or naturalisation or otherwise? ...................................
(b) Where were you born? (b) ...............................
(c) Are you a subject ofNepal? (c)..............................
(d) If not a citizen ofIndiaor subject ofNepal, what is your nationality? (d) ...............................
4. (a) Are you married? 4. (a)............................
(b) If so, have you more than one wife living? (b) ................................
5. What is your religion, class and sub-class? 5. [] [Renumbered by S.R.O. 348, dated 3-10-1960.].............................
[5-A. What is your mother-tongue? [Inserted by S.R.O. 386, dated 2-12-1967.] ....................................]
6. [] [Renumbered by S.R.O. 348, dated 3-10-1960.]What is your Village, Post Office, Telegraph Office,Thana, Pargana or Tehsil and District? "[6.] [Renumbered by S.R.O. 348, dated 3-10-1960.]..............................
  Village............................
  Post Office .......................
  Telegraph Office
  Thana............................
  Parganaor Tehsil
  District ............................
(a)Enter rank and Entry Rate of pay, e.g., "Boy", "Sepoy (Normal Entry Rate)", "Sepoy (Matric Entry Rate)".Enrolment for Army service and Reserve service[When you have served (f) (as a boy till you reach the age of seventeen years you will be transferred to the ranks as a man provided you have attained the specified standards and thereafter when you have served) for not less than ..............years in Army service and, if required to do so, [for a further period of..............years in the Reserve service or till the attainment of ..............years of age, whichever is earlier] [ Substituted by S.R.O. 111, dated 10-4-1956. ] you will be discharged with all convenient speed: provided that (i) in the event of your deserting, service between the date of desertion and that of apprehension or surrender shall not reckon as service towards discharge, (ii) you will not be entitled to be discharged if war is imminent or existing, (iii) you will not be entitled to be discharged if you are in Army service and the regiment, battalion, company, establishment or unit to which you belong is ten per cent, below strength.Transfer to the Reserve shall be in the lowest rank and subject to the regulations for the Reserve you will be liable to be transferred thereto on completion of the aforesaid period of Army Service or of any period of extension of Army service. If you are not then transferred to the Reserve and are not permitted to extend or further extend your period of Army service you will be discharged subject to the conditions stated above.If on completion of any period of Army service you are a substantive non-commissioned officer you shall have the right to extend your Army service for the total period of service for which you are liable under this enrolment, or, if permitted to do so, you may extend your Army service by such specified period as may be fixed, If, on completion of the aforesaid period of Army service or of any period of extension of Army service you are not a substantive non-commissioned officer you will, if efficient and of good character, and not transferred to the Reserve, be permitted to extend your Army service by such specified period as may be fixed.If on the completion of the aforesaid total period of service you are in Army service and continue to serve therein you will, subject to the provisos stated above, be entitled to receive your discharge within three months from the date of applying for it. But you will be liable to be discharged on the completion of the aforesaid total period of service or at any time thereafter, [by the commanding officer as defined in Army Rule 13, but if you are of the rank of havildar (or equivalent rank) and the commanding officer is below the rank of Lieutenant Colonel, then, by the officer commanding the brigade, or higher authority]. [ Substituted by S.R.O. 111, dated 10-4-1956. ]]Enrolment for Army service only, transfer to the Reserve where such exists being voluntaryWhen you have served for............years from this date you will he entitled to receive your discharge within three months from the date of applying for it unless war is imminent or existing or the squadron, battery, company, establishment or unit to which you belong is ten per cent, below strength, provided that, in the event of your deserting, service between the date of desertion and that of apprehension or surrender shall not reckon as service towards discharge, and when you have [completed ..............years service] [ Substituted by S.R.O. 111, dated 10-4-1956. ] reckoning towards discharge, or at any time thereafter you will, [be liable to be discharged by the commanding officer as defined in Army Rule 13 but if you are of the rank of havildar (or equivalent rank) and the commanding officer is below the rank of Lieutenant Colonel, then, by the officer commanding the brigade, or higher authority]. [ Substituted by S.R.O. 116, dated 27-3-1965. ]Enrolment direct into the ReserveWhen you have served for..............years from this date or until you have attained the age of.............years whichever occurs first you will be discharged with all convenient speed provided that (i) in the event of your deserting, service between the date of desertion and that of apprehension or surrender shall not reckon as service towards discharge, (ii) you will not be entitled to be discharged if war is imminent or existing, (iii) you will not be entitled to be discharged if you are in Army service and the squadron, battery, company, establishment or unit to which you belong is ten per cent below strength.I.........................do solemnly declare that the above answer made by me to the above questions are true, and that I am willing to fulfil the engagements made.........................................Signature of recruit(Thumb-impression if recruit is unable to write)....................................................Signature of witnessCertificate Of Enrolling OfficerThe conditions of service for which he is now enrolled were read and explained to the above named person by me (or in my presence). After having cautioned him that if he made a false answer to any of the above (question Nos. 1 to 10) he should be liable to be punished as provided in the Army Act. I put all the above questions to him and his answer to each question has been duly entered as replied to. I am satisfied that he fully understands all the questions put to him and consents to the conditions of service.Signed at...........this...........day of.........20.........................................................Signature of enrolling officerAttestationCertified that the above named person took the prescribed oath/affirmation before me at ...............this...............day of................. 20............................................................Signature of attesting officerExtension of Army service in lieu of transfer to the Reserve (1) For use when a person extends his Army Service for the whole period of his enrolment.I agree to extend my Army service for the whole period of my enrolment instead of being transferred to the Reserve.....................................................SignatureSigned in my presence at..........this.................day of..........20............................................................Signature of commanding officer
(2)For use when a person extends his Army service for a limited period with liability to serve in the Reserve for the remainder of his period of enrolment.I agree to extend my Army service for............years with liability to transfer to the Reserve until I have completed the total period of service for which I am liable under this enrolment.....................................................SignatureSigned in my presence at ............this...............day of................20............................................................Signature of commanding officerI agree to extend my Army service for............years with liability to transfer to the Reserve until I have completed the total period of service for which I am liable under this enrolment.....................................................SignatureSigned in my presence at.............this...............day of.....................20.............................................................Signature of commanding officerI agree to extend my Army service for............years with liability to transfer to the Reserve until I have completed the total period of service for which I am liable under this enrolment.....................................................SignatureSigned in my presence at..............this..............day of................20............................................................Signature of commanding officerNote. - A person may extend his Army service on this form as often as may be permitted until he is no longer liable to serve in the Reserve.Transfer To The ReserveThe form which is not applicable is to be struck out.
(1)For use when the transfer is in accordance with the conditions of the person's enrolment.
(Name)...................was transferred to the Reserve from (date).....................
Strike out the line which is not applicable. He was not given the option of extending his Army service.
Or
He was given the option of extending his Army service, butelectednot to exercise it.
Signed at..................this....................day of....................20............................................................Signature of commanding officer
(2)For use when a person is transferred with his own consent in accordance with the regulations for the time being in force of the Central Government.
I consent to the conditions as to discharge accepted by me on my enrolment being cancelled from the date of my transfer to the Reserve and the following being
  the expiry of the period of my enrolment  
substituted for them.I will be entitled to receive my discharge at any time unless war is imminent or existing provided that, if I am discharged at my own request before having served two years in the Reserve exclusive of any portion of the period of my enrolment, I will, before being so discharged, refund the amount expanded on my passage consequent on my transfer to the Reserve.I am aware that I am liable to be discharged at any time, should Government no longer require my services.....................................................SignatureSigned in my presence at.............this...............day of..................20.............................................................Signature of commanding officerTransfer To Army Service From The ReserveThe set of conditions which is not applicable is to be struck out.
(1)For use when the person was originally enrolled for both Army service and Reserve service.On being transferred to Army service at my own request for a period of..............years I declare that I understand that all conditions accepted by me on my enrolment are still applicable, so far as they can be applied, and that subject to any right I may have of extending this period of Army service. I am liable on completion thereof or of any period of extension thereof, to be transferred to the Reserve for the remainder, if any, of the total period of my enrolment, but have no right to be so re-transferred, and am liable to be discharged at any time should Government no longer require my services.....................................................SignatureSigned in my presence at..............this..............day of..................20............................................................Signature of commanding officer
(2)For use when the person was originally enrolled for Army service only or direct into the Reserve for a corps for which Reserve service is not compulsory.
On being transferred to Army service from the Reserve, I consent to the conditions as to discharge accepted by me on my the transfer to Reserve being
  enrolment to  
cancelled and the following being substituted for them:When I have served..............years from this date, I will be entitled to receive my discharge with three months from the date of applying for it unless war is imminent or existing, or the squadron, bauery, company, establishment, or unit to which I belong is ten per cent. below strength, provided that, in the event of my deserting, service between the date, of desertion and that of apprehension or surrender, shall not reckon as service towards discharge.I am aware that I am liable to be discharged at any time, should Government no longer require my services......................................................SignatureSigned in my presence at ...........this..................day of...........20.............................................................Signature of commanding officer
(3)For use when the person was enrolled direct into the Reserve for a corps for which Reserve service is compulsory.On being transferred to Army service at my on request I consent to the conditions as to discharge accepted by me on my enrolment into the Reserve being cancelled and to the conditions contained in this enrolment form for persons enrolled for Army service and Reserve service being substituted for them; my period of service to be for not less than..............years in Army service and, if so required, for a further period in Reserve service sufficient to complete a total period of ..............years' service from this date.I am aware that I am liable to be discharged at any time, should Government no longer require my services.....................................................SignatureSigned in my presence at .............this..............day of...................20.............................................................Signature of commanding officerVariation Of Conditions As To Discharge(This variation may be repeated, if necessary)For use when a person-
(1)agrees to extend or vary his period of service for such period as may be authorised by the regulations for the time being in force of the Central Government; or
(2)is transferred with his own consent to a class, arm or branch having a period of service different from that in which he was enrolled; or
(3)on commencing with his own consent, training in special duties, agrees to serve for the period required by the regulations, for the time being in force of the Central Government from persons trained in such specified duties.
I agree to serve in Corps untilI shall have completed before being entitled to my discharge.
  Department  
Strike out the conditions which are not applicable (1) I am aware that all other conditions as to discharge previously accepted by me hold good and also that I am liable to be discharged at any time should Government no longer require my service.
(2) I agree to all other conditions of service as enumerated under the heading "Enrolment for Army and Reserve service".
(3) I agree to all other conditions of service as enumerated under the heading "Enrolment for Army service only, transfer to the Reserve where such exists being voluntary".
.........SignatureSigned in my presence at ..............this..............day of......................20.......................................Signature of commanding officerVariation Of Conditions As To Discharge [In] [Substituted By S.R.O. 111, Dated 10-4-1956.] Special Cases