Section 3(7) in The Army And Air Force (Disposal Of Private Property) Act, 1950
(7)The surplus, if any, after payment of the debts and expenses specified in sub-section (6), shall,--(a)in the case of a deceased, be paid to his representative, if any, or in the event of no claim to such surplus being established within twelve months after the death, to the prescribed person; and(b)in the case of a deserter, be forthwith paid to the prescribed person, and shall, on the expiry of three years from the date of desertion, be forfeited to the Central Government, unless the deserter shall have surrendered or been apprehended in the meantime:Provided that the prescribed person may, if the deserter has not surrendered or been apprehended in the meantime, pay the whole or any part of the surplus received by him under clause (b) to the wife or children or any other dependent of the deserter at any time during the said period of three years.Explanation .-In this section and in section 4, the word "officer" with reference to persons subject to the Air Force Act, 1950 (45 of 1950), includes a warrant officer who has died or deserted.
