(b)where an airman absents himself without leave for a period not exceeding five days, the officer who is in command of the unit, from which he absented himself, at the time when such absence terminates, or the Chief of the Air Staff may, if a satisfactory explanation is given by such airman, remit in whole or in part the forfeiture of pay and allowances to which that absence renders him liable provided that the airman is not convicted by a Court-Martial on a charge for such absence.
