- Subject to the provisions of Part III of these rules, every person accepted for enrolment shall be enrolled for a period of seven years in the Territorial Army and eight years in the Territorial Army Reserve from the date of his enrolment under rule 9. The service in the Territorial Army may be extended by two years at a time or such longer period as may be specified in this behalf by the Director, Territorial Army, so as to complete a total period of fifteen years' service in the Territorial Army :Provided that persons accepted for enrolment as non-combatants shall be enrolled for the same period for which non-combatants are enrolled in the Regular Army.
