83. Auxiliary Force, India, and Indian Territorial Force. [§ 12, Act V, 1861].
(a)European and Anglo-Indian officers of the police force are eligible for enrolment in the Auxiliary Force, but they cannot hold any rank but that of a private without the sanction of the Provincial Government.When presenting themselves for enlistment in the Auxiliary Force they shall produce a written statement from the Provincial Government to the effect that there is no objection to their being called out for training and/or when an emergency arises. Such a statement will specify the appointment they hold and will be valid only for so long as they hold the appointment. If such a statement is not produced, they will be regarded as though they were members of the Auxiliary Force (India) Reserve class and will only be called out with the specific sanction of the Provincial Government.The enrolment is subject to the condition that the officer concerned must be exempted from liability for service under section 18 of the Auxiliary Force Act, 1920. With regard to annual training, the military authorities recognise that servants of the Crown must obtain leave to attend such training and that refusal of leave must be considered a sufficient ground for exemption from embodiment for training. They have therefore agreed that the names of servants of the Crown for whom permission to attend camp is required should be sent by units direct to the Provincial Government at least two months before the commencement of the camp.(b)Members of the Auxiliary Force are exempted from certain local taxes in accordance with the terms of section 34 of the Auxiliary Force Act, 1920.(c)No police officers may join the Indian Territorial Force.(d)Leave of enrolled officers for attending drill, musketry or camps of exercise is governed by regulation 824.
