Section 21(b) in The Army And Air Force (Disposal Of Private Property) Rules, 1953
(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.
