LexSection 18 — Constitution of Auxiliary Air Force.
The Reserve and Auxiliary Air Forces Act, 1952
(1) The Central Government may raise and maintain in the manner hereafter in this Chapter provided an Air Force to be designated the Auxiliary Air Force. (2) The Central Government may constitute such number of squadrons and units of the Auxiliary Air Force as it thinks fit and may disband or reconstitute any squadron or unit.Open in Lexace · Ask the AI about this section