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Union of India - Section
Section 15 in The Air Force Rules, 1969
15. Authorities empowered to authorise discharge .-(1) Each of the authorities specified in column 3 of the Table below shall be the authority competent in respect of persons subject to the Act specified in column 1 thereof for the causes specified in column 2 and in the manner specified in column 4, to discharge such persons from the service.
| Class | Cause of discharge | Competent authority to authorize discharge | Special instructions |
| 1 | 2 | 3 | 4 |
| Persons enrolled under the Act who have attested. | (a) At his own request on transfer to the pension establishment | Commanding Officer | To be carried out in accordance with the conditions of enrolment |
| (b) On fulfilling the conditions of his enrolment | Commanding Officer | To be carried out in accordance with the conditions of enrolment | |
| (c) Having been found medically unfit for further service. | Commanding Officer | To be carried out only on the recommendations of an Invaliding Board | |
| (d) On transfer to the pension establishment or on discharge with gratuity otherwise than at his own request or under item (c). | ...... | ||
| (e) Having been found inefficient in his rank or trade and being unwilling to accept reduction or remustering | Air Officer I/c Administration | An airman reported as inefficient will, as far as vacancies allow be permitted to remuster and / or accept reduction in any rank and trade for which he is reported as suitable. If no such vacancy exists or if he declines to accept such remustering or reduction he will be discharged under this item | |
| (f) At his own request before fulfilling the conditions of his enrolment | Director of Personnel (Airmen) | ........ | |
| (g) His services no longer required :- | |||
| (i) Due to reduction in establishment or to reorganization | Director of Personnel (Airmen) | ........ | |
| (ii) Unsuitable for retention in the Air Force | Air Officer I/c Administration | ......... | |
| (h) All other classes of discharge | Do | ||
| Persons enrolled under the Act who have not been attested | (i) At his own request before fulfilling the conditions of the enrolment | (i) Air or other officer i/c of Command | The competent authority mentioned in the preceding column will exercise this power only when he is satisfied as to the bona fides of the application and that the total strength of the Air Force will not there by be unduly reduced |
| (ii)Director or Personnel (Airmen) in case of units directly under Air Head-quarters | |||
| (j) Unlikely to make in efficient airman | Commanding Officer | Applicable to airmen under going training for airmen | |
| (k) All other classes of discharge | Commanding Officer |