Section 17 in The Navy (Disposal Of Private Property) Regulations, 1961
17. Committee of Adjustment.
(1)A Committee of Adjustment shall consist of three officers. Where practicable, the president shall not be below the rank of Lieutenant-Commander.(2)A Committee of Adjustment shall be constituted by the following officers(a)if the deceased was serving in a ship, by the Commanding Officer of the ship not being the rank of a Commander. If he is below that rank, then, by the Administrative Authority concerned;(b)in all other cases, by the Administrative Authority concerned; and(3)If the officer authorised by clause (a) or (b) above to constitute a Committee is, from any reason, unable to do so, he shall apply to his superior authority for such constitution and such superior authority shall have the power to constitute the Committee.
