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Union of India - Section

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

37. Resignation of Officers.-

(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.
(b)Any officer may apply for permission to resign his commission. Such application shall be supported by a full statement of the circumstances relevant to the case.