Section 10 in The Army And Air Force (Disposal Of Private Property) Rules, 1953
10. Time limit for securing debts and expenses recoverable under the Act .-If payment of the debts and expenses recoverable under the Act is not made or secured by a representative under sub-section (4) of section 3, or by other person appearing to the prescribed person to be entitled under section 10, within three months from the date of death, the commanding officer shall proceed to provide for their payment himself.
