(3)If any qualified person has been enlisted as a member of-(a)the Indian Reserve Forces, regulated under the Indian Reserve Forces Act, 1888, (4 of 1988)(b)the Territorial Army constituted under the Territorial Army Act, 1948, (56 of 1948)(c)the Air Force Reserve or the Auxiliary Air Force Reserve constituted under the Reserve and Auxiliary Air Force Act, 1952, (62 of 1952)(d)the Indian Naval Reserve Forces raised and maintained under the Navy Act, 1957, (62 of 1957) or(e)any other Force of the foregoing nature,he shall not be called up, so long as he continued to be a member of that Force, to render national service under this ActProvided that he shall, after he has ceased to be a member of such Force, be liable to render national service (unless he has ceased to be liable under this Act to be called up for national service), for such term as will, together with the actual service rendered by him as a member of that Force, be equivalent to the term of service for which persons are liable to serve under this Act.
