Section 51 in Reserve And Auxiliary Air Forces Act Rules, 1953
51. [ Training.- [Substituted by S.R.O. 6-E, dated 18.12.1954, Pt. II, Section 4, Extraordinary, p.13]
(1)Every member of Air Defence Reserve shall undergo training for a period of 4 weeks every year at such times and places in India as may from time to time be determined by the competent authority or any other authority specified by it in this behalf. Such member is liable to carry out the following minimum training every year, that is to say-(i)Officers (Aircrew)- 20 hours flying and 80 hours of ground training;(ii)Officers (Ground Branches)- 80 hours ground training;(iii)Airmen (Aircrew)- 20 hours flying and 80 hours of ground training(iv)Airmen (Ground Trades)- 80 hours of ground instructions.Provided, however, that the competent authority may exempt any member wholly or partly from such training or may extend the period of such training.(2)Every, member of the Auxiliary Air Force shall undergo such training as may be laid down by the competent authority from time to time and such training shall be carried out at such times and places as may be determined by the competent authority or any other authority specified by it in this behalf.(3)Where training is not held continuously, one day shall consist of 4 hours of actual training and in cases where training of less than 4 hours is completed during any one day, one day may be made of fractions of a day not more than four in number.]
