Section 22 in The Army And Air Force (Disposal Of Private Property) Rules, 1953
22. Property of persons of unsound mind .-The provisions of the preceding rules, except rules 8 and 21 shall apply to the property of a person subject to the Army Act, 1950, or the Air Force Act, 1950, who is ascertained to be of unsound mind in the manner hereinafter provided as they apply to the property of a deceased person, with the following modification, namely:-
Whenever possible, the sale or conversion of his property may be deferred until he is removed from the active list or discharged from service.
