Section 55(1) in Reserve And Auxiliary Air Forces Act Rules, 1953
(1)A person (hereinafter referred to as the applicant) subject to any obligation or liability under the Act may apply to competent authority nearest to the applicant's usual place of residence or business for exemption from any obligations or liability under the Act or any provision thereof on the ground that exceptional hardship would be caused to him if he were called up for service under the Act and such application shall be forwarded to the Central Govt by the competent authority with its recommendations.
