- In these rules, unless there is anything repugnant in the subject or context, -(a)"the Act" means the Territorial Army Act, 1948;(b)"Form" means a Form as set out in Schedule 1;(c)"schedule" means a schedule to these rules;(d)"section" means a section of the Act;(e)"training year" means a period of twelve months beginning on the first day of April and ending on the thirty-first day of March;(f)[ the expression "Officer Commanding the Area" means the General or other officer commanding an Area or a Independent Sub-Area, or an equivalent commander within the limits of whose command the headquarters of a unit constituted under the Act is situated or such other officer as may be specified by the Central Government in this behalf;](g)[ "Provincial Unit" means a unit having training annually in camp;(h)"Urban Unit" means a unit having training through less out the year on the weekly drill system and at an annual camp.]
