(1)Whenever persons subject to this Act are serving under an officer commanding any air force formation not in this section specifically named, and being, in the opinion of the Central Government, not less than a squadron, the said Government may prescribe the officer by whom the powers which under this Act, may be exercised by air officer in charge of commands, and officers commanding groups, wings and squadrons shall, as regards such persons, be exercised.(2)The Central Government may confer such powers either absolutely, or subject to such restrictions, reservations, exceptions and conditions as it may think fit.
