12. Date from which retirement discharge, release, removal or dismissal otherwise than by sentence of a Court-Martial takes effect .-(1) The dismissal of a person subject to the Act, whose dismissal otherwise than by sentence of Court-Martial is duly authorised, or the retirement, discharge, release or removal of a person so subject, whose retirement discharge, release or removal as the case may be, is duly authorised, shall be carried out by the commanding officer of such person with all convenient speed. The competent authority may, when authorising the dismissal retirement, discharge, release or removal, specify any further date from which it shall take effect:
Provided that if no such date is specified, it shall take effect from the date on which it was duly authorised, or from the date on which the dismissed, retired, discharged, released or removed person ceased to do air force duty, whichever is later.(2)The retirement, removal, release discharge or dismissal of a person subject to the Act shall not be retrospective.
