(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.]
