Section 25(a) in Reserve And Auxiliary Air Forces Act Rules, 1953
(a)when the officer referred to in rule 23 is satisfied that the application is in order and that the applicant fulfils all the conditions of service in the Auxiliary Air Force and is suitable for enrolment in the Squadron or Unit in which he desires to be enrolled and that a vacancy exists in that Squadron or Unit, he shall notify the applicant requiring him to present himself for medical and other tests at a time and place to be specified in the notice. the applicant shall normally be directed to report himself at a place nearest to his place of residence or business.
