[Foreign Department Notification published in Government Gazette dated 2nd Assuj, 1974]
In order to ensure free enlistment in the [Defence Forces of India,] and the Military and Police Service [x x x] it is hereby ordered as follows:
1. No person shall dissuade or attempt to dissuade any person from entering the [Defence Forces of India] or the Military of Police Service. [x x x] :
Provided that this shall not apply to advice true in substance and given in good faith for the benefit of the individual to whom it is given.
2. Any Person who abets or attempts to abet the commission of the act prohibited above shall be deemed to have acted as if he had himself committed the act.
3. Whoever is guilty of any of the acts above prohibited shall be punishable with imprisonment for a term which may extend to three years or with fine or both.
4. No Court shall take cognizance of any offence punishable under these rules without the previous sanction of [the Government].
