Section 33(5) in The Army And Air Force (Disposal Of Private Property) Rules, 1953
(5)If the commanding officer or a committee of adjustment does not dispose of an estate to the extent he or it is concerned therewith, within twelve months in the case of subjects of Nepal and five months in all other cases of the date of death, or desertion, or the date on which the person whose estate is being dealt with is ascertained to be of unsound mind, or on which he is officially presumed dead, he or it will after that period submit to the Adjutant General, Army Headquarters in the case of persons subject to the Army Act, 1950, or to [the Director of Personal Services], Air Headquarters, in the case of persons subject to the Air Force Act, 1950 a report, showing the stage of, and the cause of delay in the disposal of an estate.
