Section 33 in The Navy (Disposal Of Private Property) Regulations, 1961
33. Reports.
(1)When the Commanding Officer or a Committee of Adjustment concludes the disposal of an estate in so far as he or it is empowered by the Act and these regulations, he or it shall send to the person prescribed in regulation 23 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 175 and the manner in which they have been disposed of.(3)The reports referred to in sub-clause (1) shall be accompanied by all the necessary documents and papers including those given in Schedule II to these regulations.(4)When an estate or surplus thereof is finally handed over under the Act to a representative or other person a copy of the report or return referred to in sub-clause (1) or (2) respectively 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 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 Chief of the Naval Staff, a report showing the stage of and the cause of delay in the disposal of an estate.(6)Where the property of an absentee without leave is dealt with in pursuance of Section 183 read with regulation 20, a report is to be made to the Chief of the Naval Staff within six months of the sale showing the precise disposition of the sale proceeds.(7)The Standing Committee of Adjustment shall submit to the person prescribed in regulation 23 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.
