Section 33 in The Army And Air Force (Disposal Of Private Property) Rules, 1953
33. Reports .-(1) When the commanding officer or a committee of adjustment conclude the disposal of an estate in so far as they are empowered by the Act and these rules, he or it shall send to the person prescribed in rule 24 a detailed report of such disposal as soon thereafter as possible.
(2)When an estate is handed over to an Administrator General under the Act, he shall submit to the Central Government a return every six months of the estates handed over to him under section 7 and the manner in which they have been disposed of.(3)The reports referred to in sub-rule (1) shall be accompanied by all the necessary documents and papers including those given in Schedule II to these rules.(4)When an estate or surplus thereof is finally handed over under the Act to a representative or other person, a copy of the reports referred to in sub-rule (1) or (2) shall be supplied to him free of charge.(5)If the commanding officer or a committee of adjustment does not dispose of an estate to the extent he or it is concerned therewith, within twelve months in the case of subjects of Nepal and five months in all other cases of the date of death, or desertion, or the date on which the person whose estate is being dealt with is ascertained to be of unsound mind, or on which he is officially presumed dead, he or it will after that period submit to the Adjutant General, Army Headquarters in the case of persons subject to the Army Act, 1950, or to [the Director of Personal Services], Air Headquarters, in the case of persons subject to the Air Force Act, 1950 a report, showing the stage of, and the cause of delay in the disposal of an estate.(6)The Standing Committee of Adjustment shall submit to the person prescribed in rule 24, a return, every six months, of all the estates being dealt with by it, showing in brief important details thereof including stage of disposal and the progress made.
