Section 32 in The Army And Air Force (Disposal Of Private Property) Rules, 1953
32. Manner in which a person may be ascertained to be of unsound mind .-The manner in which a person subject to the Army Act, 1950, or the Air Force Act, 1950, shall be ascertained to be of unsound mind for the purposes of the Act shall be by the finding of a medical board according to the procedure specified in this respect in the relevant regulations of the Government of India.
