Section 18 in The Army And Air Force (Disposal Of Private Property) Rules, 1953
18. Committee of adjustment .-(1) A committee of adjustment shall consist of three officers. Where practicable, the President should not be below the rank of Major or Squadron Leader.
(2)A committee of adjustment shall be constituted by the following officers:-(a)if the deceased was serving with his corps, department, detachment or unit, by the commanding officer of the corps, department, detachment or unit, not being below the rank of Lieutenant Colonel or Wing Commander; if he is below that rank, then by the Brigade or equivalent Commander, the Air Officer Commanding Command or in the case of persons subject to the Army Act, 1950, the Station Commander;(b)if the death occurred at sea, by the officer commanding the troops on board the ship;(c)in all other cases, by the Brigade or equivalent Commander.(3)Where a committee cannot be constituted on board a ship, it shall be constituted as soon as possible after the ship reaches its destination, in accordance with the provisions of sub-rule (2).(4)If the officer authorised by sub-rule (2) or (3) to constitute a committee is, from any reason, unable to do so, he shall apply to superior authority.
