Section 34(2) in The Army And Air Force (Disposal Of Private Property) Rules, 1953
(2)Where a corps, department, detachment or unit to which a person, not being an officer, subject to the Army Act, 1950, or the Air Force Act, 1950, belonged at the time of his death, or desertion, or being ascertained to be of unsound mind or being officially reported missing while on active service ceases to exist, such person shall, for the purposes of the Act, be deemed to have belonged to his record office, depot or regimental centre, as the case may be, at the said time but the commanding officer of only one of them will dispose of the property of such person.
