Section 12 in Reserve And Auxiliary Air Forces Act Rules, 1953
12. Rank of officers.-
A person selected as an officer in the Air Defence Reserve shall be appointed in the rank of a Pilot officer:Provided that-(a)a person who in the opinion of the competent authority, possesses special qualifications and experience, which would entitle him to the grant of a higher rank may be granted such higher rank;(b)a person, who was an officer in the Armed Forces may be appointed to the same substantive rank which he held during his service in the Armed Forces, unless a higher rank is granted to him under clause (a).
