Section 26 in The Navy (Disposal Of Private Property) Regulations, 1961
26. Payment of surplus by Commanding Officer or Committee of Adjustment to the prescribed person under Section 171 or Section 172.
(1)The surplus of an estate shall be paid to the prescribed person by deposit in an imprest account or deposit in the civil treasury to the credit of the officer maintaining the pay accounts of the deceased.(2)On receipt of the statement of the imprest account of the treasury receipt, as the case may be, the authority to whose credit the surplus has been deposited shall hold the amount until disposed of by the prescribed person.(3)That part of the surplus which does not consist of money shall be kept by the Commanding Officer or the Committee as the case may be, in a place of security until disposed of by the prescribed person.
