(a)Every person subject to the Act, shall be entitled to such pay and allowances as are specified in Schedule III -(i)For every day of military training completed or duty performed in accordance with paragraph 15 of TA Regulations, provided that no pay and allowances shall be admissible for any days of such training or duty in excess of the number of days for which these rules provided [and for the actual periods of journey to and form their permanent place of residence subject to a maximum of 7 days in all. Pay and allowances during journey will not be admissible to Government servants who draw pay and allowances for such period from Civil estimates.]Note. - (1) In the case of an urban unit, a day shall consist of 4 hours of actual military drill or instruction, and may be made up of fraction of a day not more than 4 in number.[Note. - (2) Persons employed in the permanent staff under rule 21-A or embodied for service under rule 33 shall, on transfer from one unit/formation to another, be allowed joining time with pay and allowances as admissible to regular army personnel. Such joining time will not, however, be allowed when persons are posted to embodied units or employed on the permanent staff, from their place of residence and vice versa."](ii)For periods of actual attendance and for such period, not exceeding two days, as is required by the students to reach the School of Army Instruction before the commencement of course, at authorised courses of instruction in Army Schools with regular units or otherwise, including intervening Sundays and holidays [and for the actual periods no journey not exceeding 7 days in all to and from their permanent place of residence; pay and allowance during the journey period will not be admissible to Government servants who draw pay and allowances for such period from Civil estimates]:Provided that no such person shall be entitled to any such pay and allowances for any day or days for which he may be absent, except that a member of a provincial unit, who is embodied or called out for training, may be granted casual leave with pay and allowances on Sundays and notified public holidays at the discretion of the Commanding Officer, and a member of provincial or urban unit, who is attending an authorised course of instruction in any Army School, may be granted casual leave with pay and allowances on intervening Sundays and holidays at the discretion of the Commandant of the School.Note. - `Periods of journey' will include any period spent on journey from permanent place of residence to parent unit and vice versa.(iii)For such period as a person is borne on the establishment of the permanent, administrative or instructional staff of a unit in the Territorial Army [and for the actual periods of journey to and from their permanent place of residence subject to a maximum of 7 days in all. Pay and Allowance for journey period will not, however, be admissible under these rules to Government servants who draw pay and allowances for such periods from Civil estimates.][Explanation. - For the purpose of this sub-clause, an officer other than a Junior Commissioned Officer, shall be deemed to be borne on the establishment of the permanent staff of a unit during the period, not exceeding four days, he is taking over charge of an appointment on the said establishment from an officer holding that appointment.]Note. - Pay and allowances to personnel of the Territorial Army (employed on the permanent administrative or instructional staff or embodied for service otherwise than for training) while under arrest or suspension otherwise than for absence without leave, shall be governed by the terms of clause (b) of Section 90 of the Army Act, 1950.Any such personnel of the Territorial Army undergoing training shall not be entitled to any pay and allowances while under arrest or suspension.(b)Every person subject to the Act shall be entitled to such pay and allowances as are specified in Schedule IV for every day during which he is called out or embodied for military service.[Note. - Such persons shall also be entitled to pay and allowances for the actual periods of journey to and from their permanent place of residence subject to a maximum of 7 days in all :Provided that pay and allowances for journey period will not be admissible under these Rules to Government servants who draw pay and allowances for such periods from Civil estimates.](c)Pay of Government servants. - Government servants who are members of the Territorial Army are entitled, when called out or embodied for training, to pay and allowances at the rates admissible for the territorial Army.In cases where a Department of the Government of India, or its attached and subordinate offices or a State Government may have specially authorised in respect of its own servants who belong to the Territorial Army the payment of the difference, if any, between their civil pay and military pay at the rates above referred to, the extra expenditure involved shall constitute a charge against the ordinary head of expenditure to which the civil pay of the individuals concerned is debitable.Every Government servant who is a member of the Territorial Army will intimate to his Commanding Officer the designation of the head of the office or department to which he belongs for the time being during the period of his enrolled service. Summons to military training or service of any kind will be issued by the Commanding Officer through the head of the office, with copies to the Controller of Defence Accounts concerned. After payment to the individual of whatever military pay and allowances are due to him, the Controller of Defence Accounts will intimate periodically to the head of the office, in the case of a non-gazetted Government servant, and to the audit officer, in the case of a gazetted officer, what remuneration and for what period has been disbursed to the individual from Defence Estimates.[Note. - Pay and allowance during journey under these rules shall also be admissible to Government servants from Defence Services Estimates in cases where a subsequent embodiment is in continuation of the previous embodiment under the same or a different Rule and where the officers are required to proceed to their new duty station without reporting to their civil employer.]
