Section 5(1) in The Reserve And Auxiliary Air Forces Act, 1952
(1)The competent authority may, by general or special order, transfer to the Regular Air Force Reserve-(a)any officer or airman of the Air Force who under the terms and conditions of his service is liable to serve in any Air Force Reserve if and when constituted;(b)any officer or airman of the Air Force whose commission or engagement in the Air Force has been terminated before the commencement of this Act and who under the terms of his commission or engagement was liable to serve in any Air Force Reserve if and when constituted;(c)any officer or airman who has served in the Air Force and has retired therefrom;and any officer or airman so transferred shall be deemed to be a member of the said Reserve.
