Section 24(d) in The Army And Air Force (Disposal Of Private Property) Rules, 1953
(d)in relation to the estates of persons other than officers, subject to the Air Force Act, 1950, the air or other officer-in-charge of a Command or Group Headquarters, in respect of persons under their respective Commands, and the [Director of Personal Services] [Substituted by S.R.O. 18, dated 1.1.1960. ], Air Headquarters, in respect of persons in any of the units directly administered by Air Headquarters.
