Section 25 in The Army And Air Force (Disposal Of Private Property) Rules, 1953
25. Prescribed person for the purpose of section 10.-The prescribed person for the purpose of section 10 shall be the persons referred to in rule 24, and, so long as the commanding officer has under the Act the control of the property of a person, not being an officer or a deserter or of the proceeds of sale or conversion of such property, shall also include such commanding officer provided the total amount of or value of the said property does not exceed one thousand rupees.
