(a)Every person appointed to a provincial unit shall be liable, for the purpose of undergoing recruit training, to be embodied, under the orders of the Officer Commanding the Area in which the unit is located, for a period or periods not exceeding in the aggregate 30 days in any one year.(b)Every member of an urban units other than Railway Engineers Units or Signal (Posts and Telegraphs) Units, shall be liable to undergo recruit training for a period of 32 days, during which period he may be embodied for not less than four consecutive days. This embodied period may, however, be extended up to a maximum of fourteen consecutive days in all, provided that, in so far as the additional period beyond the initial period of four days is concerned, the individual volunteers and obtains the written consent of his employer, if any. The annual musketry course as laid down in the Regulations may be fired at any time during the period the person is embodied.(c)Every member of a Railway Engineers unit or Signal (Posts and Telegraphs) unit, shall be liable, for the purpose of undergoing recruit training, to be embodied under the orders of the Officer Commanding the Area in which the unit is located, for a period of 30 days during the first year of service.(d)Every member of an urban unit shall be liable for the purpose of firing the annual musketry course to be embodied for one day in the year in addition to the period prescribed in clause W. Such periods of embodiment shall only take place on Sundays or other recognised holidays.(e)The Officer Commanding any unit may exempt either wholly or in part from liability to undergo recruit training any person who has in his opinion undergone adequate military training in the Regular Forces or otherwise.Explanation. - For the purposes of clause (b), a day shall consist of 4 hours of actual military drill or instruction, and may be made up of fractions of a day not more than 4 in number.
