Section 38 in Reserve And Auxiliary Air Forces Act Rules, 1953
38. Discharge of Airmen.
(a)Any airman may by order of the competent authority be discharged at any time on any of the following grounds.(i)medical unfitness,(ii)unsatisfactory conduct,(iii)inefficiency,(iv)if his services are no longer required.(b)The competent authority may on application of an airman in any Air Force Reserve or the Auxiliary Air Force discharge such airman. Such application shall be supported by a full statement of the circumstances relevant to the case.
