Section 4 in The Indian Reserve Forces Rules, 1925
4.
-A.(a)Commissions as Risaldars or Jemadars in the Reserve of the Indian Army Service Corps may be granted to gentlemen of influence who, being not more than 30 years of age, are pronounced medically fit for service.(b)Such Viceroy's Commissioned Officers will ordinarily be retired on attaining 45 years of age.(c)When called out for army service or for training, such Viceroy's Commissioned Officers will, for the purposes of pay, allowances and other concessions in cash and kind, be on the same footing as Viceroy's Commissioned Officers of corresponding rank serving on the active list in A. T. units when the exception that they will not be entitled to clothing allowance for the period of training in peace. For the purposes of disability and family pensions, they will be governed by the same rules as are applicable to the corresponding ranks mentioned above.(d)Viceroy's Commissioned Officers of the reserve will rank among themselves according to the dates of their commissions and, when employed on army service, will rank with Viceroy's Commissioned Officers of corresponding rank in the Indian Army, but as Juniors of each rank. Viceroy's Commissioned Officers commissioned under Cl. (a) will exercise no military command except over persons belonging or attached to the Indian Army Service Corps.(e)Commissions already granted under the provisions of Military Department Notification No. 112, dated the 10th February, 1905, shall be deemed to have been granted under the provisions of this rule.
