2. Definitions .-In these rules, unless the context otherwise requires,-
(a)"Act" means the Air Force Act, 1950.(b)"Form" means a Form set forth in the Schedule;(c)"minor punishment" means punishment inflicted without the intervention of the Court-Martial under section 82 or section 86;(d)"proper air force authority" when used in relation to any power, duty, act or matter means such air force authority as, in pursuance of the Act or these rules or the regulations for the air force or the usages of the service, exercises or performs that power or duty or is concerned with the Act or matter;(e)"Schedule" means a Schedule appended to these rules;(f)"section" means a section of the Act.
