Section 55(2) in Reserve And Auxiliary Air Forces Act Rules, 1953
(2)The Central Govt may, if satisfied that the applicant would undergo exceptional hardship if called up for service under the Act, grant exemption from only obligation or liability under the Act or any provision thereof to the applicant either absolutely or subject to such conditions, restrictions or reservations as the Central Govt may deem fit to impose;Provided that the Central Govt may at any time cancel the exemption or modify the conditions, restrictions or reservations, if any subject to which the exemption was granted.
