165. Prescribed authorities under sections 99 and 100.-(1) The prescribed authorities for the purposes of sections 99 and 100 shall be the officer commanding the air forces in the field under whom the person was serving at the time he became a prisoner of war or was found missing, or the Director of Personal Services, Air Headquarters, or any authority superior either to the said officer commanding or the said Director.
(2)Any such authority may, in its discretion and subject to a maximum of 50 per cent of the pay and allowances of the prisoner of war or the person missing, make such provisions from time to time for the dependents of the prisoner of war or the person missing, as the case may be, for whom in its judgment such provision should be made.
