Section 3 in Reserve And Auxiliary Air Forces Act Rules, 1953
3. Transfer from Air Defence Reserve and Auxiliary Air Force to Regular Air Force Reserve.-
A member of the Air Defence Reserve or the Auxiliary Air Force may, by special order of the competent authority in Form I be appointed to the Regular Air force Reserve subject to the following conditions namely:-(a)that he has completed the period of training.(b)that he has passed the medical and selection tests provided that the competent authority may in any special case, for reasons to be recorded in writing, waive or relax any of the aforesaid conditions.
