Section 11 in The Indian Reserve Forces Rules, 1925
11.
(a)A reservist, who is discharged at his own request at any time within three calendar months from the date fixed for the next training or muster, shall forfeit all pay and allowances due to him with effect from the first day of the third calendar month preceeding the date of such training or muster, provided that if a reservist discharged on obtaining permanent civil employment under the Central or a State Government, he shall be eligible for pay and allowances up to the date of discharge.(b)A reservist who is discharged for misconduct shall forfeit pay and allowances due to him with effect from the date of misconduct or the first day of the third calendar month proceeding the date fixed for the next training or muster, whichever is earlier.
