Section 52 in Reserve And Auxiliary Air Forces Act Rules, 1953
52. Call-up.-
(1)Call-up order shall be signed by the competent authority or such other authority as may be specified by him.(2)The call up order shall be served on members of any Air Force Reserve or the Auxiliary Air Force in the following manner:-(a)by effecting personal service; or(b)by issue of the order through registered post; or(c)by service on any adult male member of the family, or(d)if the order cannot be served in any of the above modes affixing a copy of the order at his last known place of residence.
