Section 7 in The Indian Reserve Forces Rules, 1925
7.
A reservist shall not leave India except with the permission of his Commanding Officer, and in the case of Indian Medical Department Sub-Assistant Surgeon Reserve, with the permission of the A.G. in India. For the purpose of this rule, Nepal shall, as regards Gurkha reservists, be deemed to be included in the term "India" except in the case of Gurkha reservist of the ambulance and nursing sections of the Indian Hospital Corps.
