Section 3(d) in The Rajasthan Legislative Assembly Members (Removal of Disqualification) Act, 1956
(d)the office held by officers in the National Cadet Corps raised and maintained under the National Cadet Corps Act, 1948 (Central Act 31 of 1948) or in the Territorial Army raised and maintained under the Territorial Army Act, 1948 (Central Act 56 of 1948) or in the Auxiliary Air Force or the Air Defence Reserve raised under the Reserve and Auxiliary Air Force Act, 1952 (Central Act 62 of 1952);
