Section 7 in Reserve And Auxiliary Air Forces Act Rules, 1953
7. Ineligibility.-
The following persons shall not be eligible for appointment to the Air Defence Reserve:-(a)Persons in receipt of a pension in respect of a disability arising from service in the Regular Air Force unless for reasons to be recorded in writing the competent authority decides that notwithstanding such disability the person concerned is fit for such appointment;(b)Members of the Armed Forces whose services have been terminated for misconduct;(c)Persons who have been convicted of an offence involving moral turpitude;(d)Persons who have been dismissed from the service of the Central or a State Government for misconduct involving moral turpitude.[Form of application.- [Substituted by S.R.O. 6-E, dated 18.12.1954, Pt. II, Section 4, Extraordinary,p. 13] (a) Every person possessing any of the qualifications mentioned in sub-section (1) of Section 11 shall furnish to the comptent authority through his employer, if any, the particulars of any such qualifications in Form II within such period as may be specified in a notification in the Official Gazette issued in this behalf by the Central Government.(b)Every person required by an order in writing issued by the competent authority under sub-section (2) of sec. 11 to furnish particulars shall do so in Form II within such time as may be specified in the order.
