Section 27(4) in The Reserve And Auxiliary Air Forces Act, 1952
(4)The duty imposed by sub- section (1) upon an employer to grant leave to a person such as is described in that sub- section or to reinstate him in his employment shall attach to an employer who, before such person is actually called up under section 25, terminates his employment in circumstances such as to indicate an intention to evade the duty imposed by that sub- section and such intention shall be presumed until the contrary is proved if the termination takes place after the issue of an order relating to that person under section 25.
