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Union of India - Section
Section 174 in The Air Force Rules, 1969
174. Prescribed officer under section 177.-The prescribed officer for the purposes of section 177 shall be the air or other officer commanding a command but in relation to persons convicted on active service, the officer commanding the air forces in the field shall also be the prescribed officer.
[FIRST SCHEDULE](See rule 7)FORM A-1AIR FORCE RULES, 1969FORM OF ENROLMENT AS COMBATANTThe prescribed periods for which persons shall be enrolled are stated in the appropriat orders of the Government of India, and save as is hereinafter provided, no person shall be reason of an error in his enrolment paper or otherwise be compelled to serve for a period longer than that for which he should have been enrolled though he may do so voluntarily provided his services are required.ENROLMENT OFNo .................Name (in block letters)..............................as a............................in the Air Force.PART-I(Questions to be put before enrolment)You are warned that if after enrolment, it is found that you have given a wilfully false answer to any of the first thirteen of the following questions you will be liable to be punished as provided in the Air Force Act, 1950.(ALL THE ANSWERS ARE TO BE WRITTEN IN BLOCK LETTERS)| Questions | |
| I .What is your name? | |
| (underline surname) | |
| 2. (a) What is your place of birth? | |
| State, Village/Town, District and State of birth | |
| (b) What is your date of birth? | |
| (State in Christian Era) | |
| (N.B.-To support the date of birth the personbeingenrolled will be required to produce in original, together with an attested copy, one of .the certificates specified in Government orders from time to time). | |
| What is your permanent home address? | |
| (a) Village/Town | |
| (b)Thana | |
| .(c) Pergunnah/Tehsil | |
| (d) District/Taluka | |
| (e) State | |
| (a)What is your religion? | |
| (b) Are you a member of ad Caste ord Tribe? If so, state caste or tribe. | |
| 5. (a) Are you a citizen ofIndia? If so, whether by birth or descent or registration or naturalisation or otherwise. | |
| (b) Are you a subject ofNepalorSikkimorBhutan? If so, state of which of the three. | |
| (c) If you are not a citizen ofIndiaor a subject ofNepalorSikkimorBhutan, what is your nationality? | |
| (Note.-In the case of foreign nationals other than subjects of Nepal or Sikkim or Bhutan, consent of the Central Government signified in writing, if any, should be produced before a person is enrolled. In the case of a subjectofNepalother than aGorkha, a certificate of eligibility must be given by the Government of India). | |
| (d) Have you migrated from areas now inPakistanorBurmaorCeylonor the East African countries ofKenya,Uganda, United Republic of Tanzania (formerlyTanganyikaandZanzibar)?: | |
| If so, state: | |
| (i) What was the date of your migration andfromwhich country? | |
| (ii) If you migrated fromPakistanon or afterthe19th July, 1948, was a certificate ofeligibility issued to you by the Government of India? | |
| (N.B.-In favour of persons of Indian origin who have migrated fromPakistan,Burma,Ceylonand East African countries ofKenya,Ugandaand United Republic of Tanzania (formerly | |
| Tanganyika and Zanzibar) with the intention ofpermanently settling in India, a certificate of eligibility must be given by the Government of India which will be for a period of one year after which such candidates will be retained in service subject to their having acquired Indian Citizenship). | |
| 6. What are your educational qualifications? | |
| (Original certificates, with one attested copy of each, are to be produced). | |
| 7. Are you married? | |
| If so, state: | |
| (i) Date of Marriage(s). | |
| (ii)Name(s) of wife/wives [Name in Block letters]. | |
| (iii) Nationality of wife/wives. | |
| (Where a wife is deceased or has been divorcedthedate of death/divorce should be stated). [Name in Block letters] | |
| 8. (a) What is your father's name and address? Ifdead, state last address, District and State. | |
| (b) What is or was the nationality of your father? Ifheis or was an Indian citizen, state whether by birth, descent, registration, naturalisation or otherwise. | |
| 9. Are you or have you ever been a member of a partyororganisation of a political, communal or culturalnature? If so, state the name of the party or organization with the period/periods ofyourmembershiptherein. | |
| 10. (a) Are you in Government Service or have you been a Government Servant? If so, state fullparticulars. | |
| (b) Are you in receipt of any allowance from Government? If so, on what account? | |
| 11. Do you now belong to any of the Armed Forces ofIndia, the Reserves of any of the three Services, the Auxiliary Air Force, the Territorial Army or the Nepal State Army or any of the Forces of a foreign country? | |
| 12. (a) Have you ever served in any of the Armed Forces inIndia, the Reserves of any of the three Services, the Auxiliary Air Force, the Territorial Army or Nepal State Army or any of the forces of a foreign country? If so, state in which and the cause of discharge. If you have served in more than one of the above named forces, or if youhaveserved the same force in two or more distinct periods, state the cause of discharge separately in each case. | |
| (b) Do you desire your former service in the Indian Armed Forces to count for the purpose ofcalculationof the Good Conduct Pay and/or Pension, if admissible? If so, do you agree to recovery being effected of any gratuity you may have received for your former service in not more than 36 monthly instalments from yourpaycommencing from the date of this enrolment and undertake to refund to the Government through such recoveries or otherwise the above gratuity in full within 36 months of the date of your present enrolment? | |
| 13. Have you ever been arrested, prosecuted, convicted, imprisoned, bound over, interned, extemed or otherwise dealt with under any law in force inIndiaor outside? If so, state particulars. | |
| 14. Have you ever suffered from any of the following:- | |
| (a) Head injury or any serious injury............ | |
| (b) Fits or convulsions of any kind............ | |
| (c) Leprosy............ | |
| (d) Pulmonary Tuberculosis (including any family history of Pul.T.B.). | |
| 15. Are you willing to be inoculated or re inoculated and vaccinated or re-vaccinated? | |
| 16. Are you willing to be enrolled as a combatant in the Air Force? | |
| 17. Are you willing to go wherever ordered by air, land, or sea and not to allow any caste or social usages to interfere with the duties for which you are enrolled? | |
| 18. Are you willing to serve in the Air force until discharged, and in the Regular Air Force Reserve, in accordance with the conditions of service as specifiedinPart II of this form of Enrolment, provided that the President shall so long require your services? | |
| 19. Do you have any objection to take the following oath or to make the following affirmation at the time ofyourattestation? |