Section 2 in The Reserve And Auxiliary Air Forces Act, 1952
2. Definitions.
In this Act, unless the context otherwise requires,-(a)"Air Force Reserve" means any of the Air Force Reserves raised and maintained under this Act;(b)"competent authority" means an air officer or a committee consisting of two or more air officers appointed under section 3;(c)"prescribed" means prescribed by rules made under this Act;(d)all other words and expressions used herein and defined in the Air Force Act, 1950 (15 of 1950) and not hereinbefore defined shall have the meanings respectively assigned to them by that Act.
