Section 16(2) in The Army And Air Force (Disposal Of Private Property) Act, 1950
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may-(a)prescribe the manner in which any property belonging to a deceased or deserter may be secured or collected and his regimental and other debts in camp or quarters paid;(b)provide for the payment of the funeral expenses of any deceased;(c)provide for the constitution of the Committee of Adjustment or any Standing Committee of Adjustment under this Act;(d)specify the person who shall be regarded as the prescribed person for the purposes of this Act;(e)prescribe the circumstances in which the estate of any deceased shall be handed over to the Administrator-General;(f)prescribe the form and manner in which a notice under section 8 shall be published;(g)prescribe the procedure by which any person may be ascertained to be of unsound mind.
