Section 18 in The Navy (Disposal Of Private Property) Regulations, 1961
18. Standing Committee of Adjustment.
(1)The Standing Committee of Adjustment shall consist of three officers. Where practicable the president shall not be below the rank of Lieutenant-Commander.(2)The Standing Committee of Adjustment shall be constituted by the order of the Chief of the Naval Staff or of such other officer as he may authorise in this behalf at such time and place as is thought fit by the Chief of the Naval Staff or the officer so authorised.(3)The Standing Committee of Adjustment maybe dissolved at any time by the Authority which constituted it.
