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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(3) in The Air Force Rules, 1969

(3)Where an officer has been convicted by a Criminal Court and the Central Government after examining the judgment of the Criminal Court in his case and considering the recommendation about him of the Chief of the Air Staff, is of opinion that further retention of such officer in the service is undesirable, that Government may dismiss or remove such officer from the service.