(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
