Section 5(2) in The Civil Defence Regulations, 1968
(2)Members of the following forces or services are not ordinarily eligible for enrolment in a Civil Defence Corps:-(i)Armed Forces of the Union;(ii)Police Force;(iii)Fire Services;(iv)Territorial Army or Auxiliary Forces of any of the Defence Services;(v)Civilian personnel employed in connection with the Armed Forces of the Union.
