Section 12345(11)(iii) in The Air Force Rules, 1969

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Union of India - Subsection

Section 12345(11)(iii) in The Air Force Rules, 1969

(iii)[A Court-Martial may forfeit only past seniority in the substantive rank held, (i) or (ii) are for use in cases of persons whose names are published in the Air Force List, while (iii) is for use in other cases. (1) should be used where it is intended to adjust the precedence of the accused within a group of persons who alongwith the accused were promoted to the same substantive rank with effect from the same date.] Forfeiture of seniority. [The words in italics are to be entered in the margin.]-To forfeit .................................(specify period) seniority of rank, that is to say, to take precedence in the rank held by him as if his appointment to the rank of............ (here specify the substantive rank held) bore date .................................

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Union of India - Subsection

Section 12345(11)(iii) in The Air Force Rules, 1969