24. Application of the Army Act, 1950, to enrolled persons.
(1)The Army Act, 1950, and the rules and regulations made thereunder in their application to enrolled persons of the Territorial Army '[during training] shall, subject to the provisions of sub-rule (2), be modified in the manner and to the extent specified in Schedule 11 in the case of males and Schedule II-A in the case of females.(2)Enrolled persons not being females who pre serving on the permanent staff of a unit or are undergoing training at the National Defence Academy shall be subject to the said Act and the rules and regulations made thereunder without any modification.
