Section 55 in Reserve And Auxiliary Air Forces Act Rules, 1953
55. Conditions governing the grant of exemption from any obligation or liability under the Act.-
(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.(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.(3)The exemption granted under this rule shall be effective only from such date as may be specified in the order granting the exemption and if no date is specified, from the date of the order.
