Section 19(2) in The Army And Air Force (Disposal Of Private Property) Rules, 1953
(2)The standing committee of adjustment shall be constituted by order of the [Chief of the Air Staff] [Substituted by S.R.O. 133, dated 2.5.1962. ] or of such other officer as he may authorise in this behalf, at such time and place as is thought fit by the [Chief of the Air Staff] [Substituted by S.R.O. 133, dated 2.5.1962. ] or the officer so authorised.
