755. Appointment of reservists of the Indian Army and pensioned or discharged Indian soldiers.
(a)Under the provisions of the Regulations for the Army in India, there is no objection to the employment of reservists of the Indian Army in the Bengal Police Force. They may be recruited up to a limit of not more than 10 per cent, of the strength of a district without the consent of the Deputy Inspector-General, and not more than 12V& per cent, of the strength of a Range without the consent of the Inspector-General, subject to the following conditions :-(i)they must be fully trained in drill and fire a musketry course each year (with the police), and(ii)they must be released from their employment immediately mobilization is ordered to enable them to rejoin the colours.NOTE. - With reference to (i) above, the Superintendent shall furnish annually on demand by the officer Commanding the Regimental Reserve centre concerned a certificate to the effect that reservists have fired their musketry course and have been trained in drill.(b)While serving with the police they are exempted from undergoing military training, and will be attached to the Special Armed Force.(c)Pensioned or discharged Indian soldiers may also be enlisted when suitable candidates are available. The age limit for the enlistment of ex-soldiers (including reservists) in the police may be extended to 35 years [see regulation 746 (e)]. They should only be obtained from the Recruiting Officer or the District Soldiers' Board of the area from which the personnel is required.
