Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(a) in Reserve And Auxiliary Air Forces Act Rules, 1953

(a)Any airman may by order of the competent authority be discharged at any time on any of the following grounds.
(i)medical unfitness,
(ii)unsatisfactory conduct,
(iii)inefficiency,
(iv)if his services are no longer required.