The Army and Air Force (Disposal of Private Property) Rules, 1953
| Contents |
|
Army and Air Force (Disposal of Private Property) Rules, 1953 |
| Sections |
Particulars |
| 1. |
Short title |
| 2. |
Definitions |
| Part II |
Property of deceased persons other than officers |
| 3. |
Securing of property |
| 4. |
Inventory |
| 5. |
Saving as to the securing of property and preparation of inventory |
| 6. |
Drawing of pay and allowances |
| 7. |
Listing of regimental and other debts in camp or quarters |
| 8. |
Funeral expenses |
| 9. |
Security for the payment of debts and expenses recoverable, under the Act |
| 10. |
Time limit for securing debts and expenses recoverable under the Act |
| 11. |
Custody of moneys |
| 12. |
Saving of certain property from sale or conversion |
| 13. |
Mode of sale |
| 14. |
Disposal of private firearms and ammunition |
| 15. |
Disposal of medals, orders and decorations |
| 16. |
Expenses of administration |
| Part III |
Property of deceased officers |
| 17. |
Property of deceased officers |
| 18. |
Committee of Adjustment |
| 19. |
Standing Committee of Adjustment |
| 20. |
Constitution of committees when Standing Committee constituted |
| Part IV |
Property of persons subject to the Army Act, 1950, or the Air Force Act, 1950, who desert, or are ascertained to be of unsound mind or while on active service are officially reported missing |
| 21. |
Property of deserters |
| 22. |
Property of persons of unsound mind |
| 23. |
Property of missing persons |
| Part V |
Prescribed person and the manner if paying him the surplus |
| 24. |
Prescribed person for purposes of sections 3, 4, 5, 7, 8, 9, 11, 12 and 13 |
| 25. |
Prescribed person for the purpose of section 10 |
| 26. |
Payment of surplus by commanding officer or Committee of adjustment to the prescribed person under section 3 or section 4 |
| 27. |
Payment of surplus by the Administrator General to the prescribed person under section 7 |
| Part VI |
Other Provisions |
| 28. |
Circumstances in which estate to be handed over to the Administrator General |
| 29. |
Form of Notice under section 8 |
| 30. |
Delivery of property or surplus under section 10 |
| 31. |
Mode of delivering property or surplus to a representative or other person |
| 32. |
Manner in which a person may be ascertained to be of unsound mind |
| 33. |
Reports |
| 34. |
Exercise of powers of commanding officer in certain case |
