Section 52(2) in Reserve And Auxiliary Air Forces Act Rules, 1953
(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.
