The Territorial Army Act, 1948

[Act No. 56 of 19481]

[10th September, 1948.]

Contents
Title	The Territorial Army Act, 1948
Sections	Particulars
1.	Short title, extent and application
2.	Definitions
3.	Constitution of the Territorial Army
4.	Personnel of the Territorial Army
5.	Officers
6.	Persons eligible for enrolment
6A.	Liability of certain persons for compulsory service in the Territorial Army
7.	Liability for military service
7A.	Reinstatement in civil employ of persons required to perform military service
7B.	Preservation of certain rights of persons required to perform military service
8.	Discharge
9.	Application of the Army Act, 1950
10.	Summary trial and punishment
10A.	Punishment for failure to lodge forms duly filled up, etc
11.	Jurisdiction to try offences
12.	Presumption as to certain documents
13.	Persons subject to this Act to be deemed part of regular forces for certain purposes
14.	Power to make rules
15.	[Repealed.]