Section 19 in The Army And Air Force (Disposal Of Private Property) Rules, 1953
19. Standing committee of adjustment .-(1) [The standing committee of adjustment shall consist of three persons, such persons being officers or officers and civilian Gazetted Officers not below the grade of Officer Supervisor.] Where practicable, the president should not be below the rank of Major or Squadron Leader.
(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.(3)The standing committee of adjustment may be dissolved at any time by the authority which constituted it.
