Section 49 in Reserve And Auxiliary Air Forces Act Rules, 1953
49. Political activities.-
When called up for service under Section 25 of the Act, a member of any Air Force Reserve or the Auxiliary Air Force shall not:-(a)take any active part in the affairs of any political organization or party either by acting for or as a member of the candidates election committee, or by speaking in public or publishing or distributing literature in furtherance of the political purposes of such organization or party or in any other manner.(b)issue an address to any electorate or any other manner publicity announce himself or allow himself to be announced as a candidate or a prospective candidate for election from any constituency to Parliament or other legislature in India.
