795. Annual training of the mobilization contingent. [§ 12, Act V, 1861].
(a)The mobilization contingent shall attend an annual camp of training at the district headquarters, or elsewhere, as convenient, Whenever possible, the camp should be held in conjunction with an Auxiliary Force camp of exercise. The training shall last for 15 days and the Superintendent shall draw up standing orders and a training programme for the camp.(b)The training shall be supervised by the Superintendent or, in his absence, by an officer appointed by him in this behalf. The Armed Inspector shall be in direct charge of the training, and shall maintain an annual file showing the ranks and names of all officers trained, and all other details of the training given.(c)Training shall be given not only in drill, musketry and kindred subjects, but also in matters of practical value, such as how to surround a house in which armed criminals are hiding, how to ambush and capture dacoits of whom information has been received, and similar exercises.(d)Officers of the mobilization contingent are entitled to daily allowance during training, as laid down in regulation 1236.
