The Reserve and Auxiliary Air Forces Act, 1952

[Act No. 62 of 19521]

[22nd August, 1952.]

Contents
Sections	Chaptericulars
Title	The Reserve and Auxiliary Air Forces Act, 1952
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
3.	Appointment of competent authority
Chapter II	Regular Air force reserve
4.	Constitution of Regular Air Force Reserve
5.	Recruitment to the Regular Air Force Reserve
6.	Classes of person in the Regular Air Force Reserve
7.	Period of service
8.	Termination of service in the Reserve
Chapter III	Air Defence Reserve
9.	Constitution of Air Defence Reserve
10.	Classes of persons in the Air Defence Reserve
11.	Obligation to register
12.	Liability to be called up for inquiry
13.	Calling-up for inquiry
14.	Medical examination
15.	Registration of persons considered fit for enrolment
16.	Calling up for service
17.	Period of service
Chapter IV	Auxiliary Air force
18.	Constitution of Auxiliary Air Force
19.	Classes of persons in the Auxiliary Air Force
20.	Officers of the Auxiliary Air Force
21.	Persons eligible for enrolment
22.	Period of service
23.	Termination of service
24.	Advisory Committees
Chapter V	Liability and discipline of members of reserve and Auxiliary air forces
25.	Liability to be called up for service
26.	Application of Air Force Act, 1950
Chapter VI	Miscellaneous
27.	Reinstatement in civil employ of persons required to perform service under this Act
28.	Preservation of certain rights of persons called up for service
29.	Pay and allowances
30.	Penalties
31.	Service of notice
32.	Competent authority to be public servant
33.	Power of Central Government to grant exemptions
34.	Power to make rules
35.	[Repealed.]
36.	[Repealed.]