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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(a) in Reserve And Auxiliary Air Forces Act Rules, 1953

(a)An Officer may at any time be called upon to resign his commission in any Air Force Reserve or the Auxiliary Air Force if in the opinion of the Central Government he is guilty of any misconduct or is otherwise unsuitable for retention in service. If such officer fails to submit a formal application to resign, his commission, his commission will be terminated compulsorily.