Section 8 in Reserve And Auxiliary Air Forces Act Rules, 1953
8.
-A. Registration of persons considered fit for enrolment.-(a)The name and address of the applicant together with other particulars furnished by him under rule 8 or in pursuance of any direction by the competent authority shall be entered in a register maintained in the form provided in sub-rule (b).(b)The register referred to in sub-rule (a) shall be called the "Air Defence Reserve Register" and shall be maintained in Form VI, and be kept in the custody of the competent authority or any other authority empowered by it in this behalf.][8-B. Obligation to register.-The following persons who are or were employed at any time in connection with any aerodrome or in connection with the control and movement of aircraft, in any of the capacities specified below shall be liable to register their names under clause (h) of subsection (1) of section 11 :-(i)All technicians who are working or have worked on aircraft or its associated equipment for a period of not less than two years.(ii)All technicians who are working or have worked on aircraft or airborne armament for a period of not less than two years.(iii)All persons who are engaged or have been at any time engaged in air traffic control and other allied services for the control and safety of aircraft in the air and on ground.(iv)All persons who are employed or have been at any time employed for providing Meteorological services for the planning and execution of aircraft operations or for ensuring the safety of aircraft in the air and on ground.(v)All persons who are engaged or have been at any time engaged in the provisioning, custody and distribution, including transportation of aviation stores.]
