Section 14 in The Navy (Disposal Of Private Property) Regulations, 1961
14. Disposal of medals, orders and decorations.
(1)Medals and decorations of the deceased, whether issued before or after his death, shall not be sold for the purpose of paying the debts and expenses recoverable under the Act, nor shall they be handed over to the Administrator General when an estate is handed over to him for administration under Section 175.(2)When secured by the Commanding Officer, medals shall be disposed of as follows :(a)if the deceased has left any directions about their disposal whether in his will or otherwise, according to those directions :(b)if they are not disposed of according to the directions as in (a) above, they may be sent to the widow, or if the deceased has not left widow surviving him, to the next-of-kin of the deceased in the following order of relationship :Eldest surviving son or grandson; eldest surviving daughter or daughter's son; father, mother, eldest surviving brother or sister;(c)if medals cannot be disposed of as above, they may be sent to any relative or other person who, in the opinion of the Administrative Authority will preserve them with due care as a memorial to the deceased.(3)Orders and decorations other than medals, shall also be disposed of in the manner aforesaid, except where the rules or terms of the order and decorations provide otherwise.
