Section 24 in The Reserve And Auxiliary Air Forces Act, 1952
24. Advisory Committees.
(1)The Central Government shall, as soon as may be after the commencement of this Act, constitute-(a)for the whole of India, a Central Advisory Committee;(b)for each State, a State Advisory Committee; and(c)for every unit of the Auxiliary Air Force, a Unit Advisory Committee.(2)It shall be the duty of the Central Advisory Committee to advise the Central Government on matters connected with the Auxiliary Air Force generally, of the State Advisory Committee to advise the Central Government on matters connected with the formation of squadrons or units in the State and squadrons or units already stationed in the State.(3)The duties, powers and procedure of Advisory Committees and in particular the matters in respect of which the Advisory Committees may be called upon to give advice shall be such as may be prescribed.
