(1)On the death of a sailor while subject to naval law, the commanding officer of the ship to which the sailor belonged shall as soon as may be,—(a)secure all movable property belonging to the deceased that is in the ship or quarters and cause an inventory thereof to be made;(b)draw the pay and allowances due to such persons;(c)if he thinks fit, and subject to any regulations made in this behalf, collect all moneys left by the deceased in any banking company, including any post office savings banks, cooperative bank or society, or any other institution receiving deposits in money however named, and for that purpose may require the agent, manager or other proper authority of such banking company, society or other institution to pay the moneys to the commanding officer forthwith notwithstanding anything in the rules of the banking company, society or institution; and such agent, manager or other authority shall, notwithstanding anything contained in any other law, be bound to comply with the requisition.
