In this Act, unless there is anything repugnant in the subject or context,-- (a) "enrolled" means enrolled in the Territorial Army under the provisions of this Act; (b) "officer" means an officer of any of the two classes specified in section 5; (c) "non-commissioned officer" means a person holding a non-commissioned rank in the Territorial Army, and includes an acting non-commissioned officer; (d) "prescribed" means prescribed by rules made under this Act; 1 [(dd) "public utility service" means any undertaking which supplies power, light, gas or water to the public, or carries on a public transport, or maintains any system of public conservancy or sanitation and which is declared, by notification in the Official Gazette, by the Central Government to be a public utility service to which this Act applies: Provided that no such modification shall be issued unless the Central Government is satisfied that, having regard to the needs of the Territorial Army, the persons employed in any such public utility service should, in the public interest, be made compulsorily liable for service in that Army under this Act;] (e) the expression 2 [Regular Army] means officers and other ranks who, by their commission, terms of enrolment or otherwise, are liable to render continuously for a term military service under 3 [the Army Act, 1950 (46 of 1950)]; and (f) all words and expressions used herein and defined in 3 [the Army Act, 1950 (46 of 1950)], and not hereinbefore defined, shall be deemed to have the meanings respectively attributed to them by that Act.Open in Lexace · Ask the AI about this section
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