Section 22 in The Navy (Disposal Of Private Property) Regulations, 1961
22. Property of missing persons.
- The provisions of the preceding regulations except regulations 7, 20 and 21 shall apply to the property of a person who, while on active service, is officially reported missing as they apply to the property of a deceased person with the proviso that no action beyond the securing of his property, the drawing of his pay and allowances and ascertaining the ship or service debts in ship or quarters shall be taken until he is officially presumed to be dead.
