Section 21 in The Army And Air Force (Disposal Of Private Property) Rules, 1953
21. Property of deserters .-The provisions of the preceding rules except rules 8, 9, 10 and 12, shall apply, to the property of a deserter subject to the Army Act, 1950, or the Air Force Act, 1950, with the following modifications, namely:-
(a)private arms and ammunition shall be deliverable only to a purchaser;(b)the medals, orders and decorations of the deserter shall, if secured, be sent to the Adjutant General, Army Headquarters in the case of a deserter subject to the Army Act, 1950, and to the [Director of Personnel Services], Air Headquarters in the case of a deserter subject to the Air Force Act, 1950, for disposal according to the relevant regulations or orders of the Government of India.
