Section 18 in Reserve And Auxiliary Air Forces Act Rules, 1953
18. Ineligibility.-
The following persons shall not be eligible for appointment of enrolment in the Auxiliary Air Force namely:-(a)(i)Persons in receipt of a pension in r/o a disability arising from service in the Regular Air Force unless for reasons to be recorded in writing the competent authority decides that notwithstanding such disability the person concerned is fit for such appointment.(ii)Members of the Armed Forces whose services have been terminated for misconduct.(b)Persons who have been convicted of an offence involving moral turpitude.(c)Persons who have been dismissed from the service of the Central or a state Government for misconduct involving moral turpitude.
