Section 50 in Reserve And Auxiliary Air Forces Act Rules, 1953
50. Witness in private law suits.-
A member of any Air Force Reserve or the Auxiliary Air Force when served with a notice to give evidence in any private law suit shall, if matters connected with Service duties are involved, at once inform the competent authority or having received such notice. The competent authority shall immediately issue instructions to the member concerned whether any privilege should be claimed in respect of such evidence under section 123 and 124 of the Indian Evidence Act, 1872, and the member shall act in accordance with such instructions.
