Section 40 in Reserve And Auxiliary Air Forces Act Rules, 1953

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Union of India - Section

Section 40 in Reserve And Auxiliary Air Forces Act Rules, 1953

40. Discharge Certificate.-

Any airman who is removed or discharged from any Air Force Reserve or the Auxiliary Air Force shall be furnished with a certificate setting forth:-

(a)the authority terminating his services;

(b)the cause for such termination;

(c)the full period of his service in the Air Force Reserve or Auxiliary Air Force; and

(d)his character and trade proficiency.