Section 10 in The Indian Reserve Forces Rules, 1925
10.
A reservist who fails to attend at any place on the date on which required to do so in pursuance of rule 5A or 5B, shall be liable, at the discretion of his Commanding Officer, to forfeit all or a portion of arrears of pay and allowance due to him. In determining the amount of such forfeiture regard shall be had to the length of the reservist's absence and to the cause, whether reasonable or otherwise, to which it is due. The absence continues until the reservist is apprehended or satisfies his Commanding Officer by surrender or otherwise that he is available to fulfil his obligations as a reservist.
