Section 11(1) in The Reserve And Auxiliary Air Forces Act, 1952
(1)Every citizen of India who-(a)holds or has held a public transport pilot's licence ("B" Licence) issued under the Indian Aircraft Rules, 1937, or(b)has had not less than two hundred hours' experience of solo flying, including not less than thirty landings, or(c)holds or has held a first class navigator's licence issued under the Indian Aircraft Rules, 1937, or(d)has had at least four years' aviation experience during which at least six hundred hours shall have been spent in the air, not less than one hundred hours of such experience being experience of navigation in the air, or(e)holds or has held a first class radio telegraph operator' s licence issued under the Indian Aircraft Rules, 1937, or(f)holds or has held a radio telephone operator' s licence issued under the Indian Aircraft Rules, 1937, or(g)holds or has held a licence as ground engineer in any of the categories A, B, C, D or X issued under the Indian Aircraft Rules, 1937, or(h)is or was at any time employed in connection with any aerodrome or in connection with the control and movement of aircraft, in such capacity as may be prescribed,shall within the prescribed period correctly fill up, or cause to be filled up, to the best of his knowledge and belief the prescribed form, and sign and lodge it with the competent authority nearest to his usual place of residence or business:Provided that nothing contained in this sub- section shall apply-(i)to any person belonging to any of the classes specified in clauses (a) to (f), if he has attained the age of thirty-seven years; or(ii)to any person belonging to any of the classes specified in clauses (g) and (h), if he has attained the age of fifty years.
