Section 24 in The Army And Air Force (Disposal Of Private Property) Rules, 1953
24. Prescribed person for purposes or sections 3, 4, 5, 7, 8, 9, 11, 12 and 13.-The prescribed person for purposes of sections 3, 4, 5, 7, 8, 9, 11, 12 and 13 shall be:-
(a)in relation to the estates of officers subject to the Army Act, 1950, [the Joint Secretary, Ministry of Defence];(b)in relation to the estates of officers subject to the Air Force Act, 1950, [the Joint Secretary, Ministry of Defence] [Substituted by S.R.O. 110, dated 28.3.1962. ];(c)[ in relation to the estates of persons other than officers subject to the Army Act, 1950 (i) Brigade or equivalent Commander or Military Attache to the Indian Embassy at NEPAL or Recruiting Officer, KUNRAGHAT or Deputy Recruiting Officer, GHOOM [or Assistant Military and Air Attachee, Embassy of India, NEPAL, or the officers-in-charge. Pension Paying Offices, POKHRA and DHANKOTTA,] [Substituted by S.R.O. 350, dated 1.12.1959. ] in respect of persons domiciled in NEPAL, and (ii) Brigade or equivalent Commander in respect of others; and](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.
