Section 41 in Reserve And Auxiliary Air Forces Act Rules, 1953
41. Liability to be summoned for Court Martial Court of Inquiry etc.-
Members of any Air Force Reserve or the Auxiliary Air Force shall be liable to be summoned to attend as members of or witnesses at a Court Martial Court of Inquiry or a similar body constituted by the Indian Air Force, provided that, no such member shall be liable to be summoned as a member of a Court Martial unless he is subject to the Air Force Act 45 of 1950.
