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ARMY AND AIR FORCE (DISPOSAL OF PRIVATE PROPERTY) ACT, 1950
40 of 1950
28th April,1950
An Act to provide for the disposal of the private property of persons subject to the Army Act 1950 or the Air Force Act. 1950, who die or desert or are ascertained to be of unsound mind or while on active service are officially reported to be missing. Be it enacted by Parliament as follows :-
SECTION 01: SHORT TITLE, EXTENT AND COMMENCEMENT.
(1) This Act may be called The Army and Air Force (Disposal of Private Property) Act, 1950.
(2) It extends1to the whole of India, and applies to citizens of India and persons subject to the Army Act.1950, or the Air Force Act. 1950, wherever they may be,
(3) It shall come into force on such date as the Central Government may by notification in the Official Gazette, appoint2in this behalf.
SECTION 02: DEFINITIONS.
- In this Act. unless the context otherwise requires.-
(1) "Committee" means the Committee of Adjustment constituted under section 4-;
(2) "Prescribed" means prescribed by rules made under this Act;
(3) "Regimental and other debts in camp) or quarters" includes-
(i) in relation to any person subject to the Army Act, 1950, moneys due as military debts, namely, sums due in respect or to any advance in respect of-
(a) quarters:
(b) mess, band and other regimental accounts;
(c) military clothing, appointments and equipments, not exceeding a sum equal to three months' pay of the deceased and having become due within eighteen months before the date of his death; and
(ii) in relation to any person subject tothe Air Force Act, 1950, moneys due as air force debts, namely, sums due in respect of or of any advance' in respect of-
(a) quarters;
(b): mess, band and other service accounts;
(c) air force clothing, appointments and equipments, not exceeding a sum equal to three months' pay of the deceased and having become due within eighteen months before the date of his death;
(4) "representation" includes probate, letters of administration, with or without the will annexed and a succession certificate, constituting a person executor or administrator of the estate of a deceased person or authorising him to receive or realise the assets of a deceased person;
(5) "representative" means any person who has taken out representation, but does not Include an Administrator-General;
(6) all words and expressions used herein and defined inthe Army Act, 1950, orthe Air Force Act, 1950, and not in this Act defined shall be deemed to have the meaning respectively .attributed to them by those Acts.
SECTION 03: PROPERTY OF DECEASED PERSONS AND DESERTERS PTHER THAN OFFICERS.
- (1) On the death or desertion of any person, not being an officer, subject to the Army Act, 1950, or the Air Force Act, 1950, as the case may be the commanding officer of the corps, department, detachment or unit to which the deceased" of deserter belonged, shall as soon as may be and subject to any rules that may be made in this behalf-
(a) secure all the movable property belonging to the deceased or deserter that is in camp or quarters, and cause an inventory thereof to be made,
(b) draw the pay and allowances due to such person,
(c) make due provision for the payment of regimental and other debts in camp or quarters, if any, of such persons.
(2) In the case of a deceased person, the commanding officer,-
(a) if in any case not otherwise provided for by rules made under this Act it appears to him . to be necessary to make provision for the payment of regimental and other debts in camp or quarters; the funeral expenses of the deceased and the expenses, if any, incurred by the commanding officer in respect of the estate of the deceased, shall, and-
(b) in any other case, may,- collect all moneys left by the deceased in any banking .company (including any post office savings bank, co-operative bank or society or any other institution receiving deposits in money however named) and for that purpose may require the agent, manager or other proper officer of such banking company, society or other institution to pay the moneys to the commanding officer forthwith, notwithstanding anything in the rules of the banking company, society or other institution, and such agent, manager or other officer shall be bound to comply with the requisition.
(3) Where any money has been paid by a banking company, society or other institution in compliance with a requisition made under sub-section (2), no person shall have any claim against the banking company, society or other institution in respect of such money.
(4) Where the representative of a deceased has given security to the satisfaction of the commanding officer for the payment of the regimental and other debts in camp or quarters, if any, and of the funeral expenses of the deceased in cases where no provision for the payment of such expenses has been made otherwise and of the expenses, if any, incurred by the commanding officer in respect of the estate of the deceased, the commanding officer shall deliver over the property received by him under sub-sections (1) and (2) to that representative, whereupon his responsibility for the administration of the estate of the deceased shall cease.
(5) In the case of a deceased whose estate has not been dealt with under sub-section (4), or under section 10-, and in the case of a deserter, the commanding officer,-
(i) if in any case it is necessary in his opinion so to do for the purpose of securing the payment of the regimental and other debts in camp or quarters of the deceased or deserter, the funeral expenses of the deceased, if any, and the expenses, if any, incurred by the commanding officer in respect of the estate of the deceased or deserter, shall, and
(ii) In any other case, may cause the moveable property of the deceased or deserter, as the case may be, to be sold or converted into money.
(6) The commanding officer shall, out of the moneys received collected or realised under subsections (1), (2) and (5), pay the regimental and other debts in camp or quarters, if any, of the deceased or deserter, as the case maybe, the expenses, if any, incurred by the commanding officer in respect of the estate of the deceased or deserter, and in the case of a deceased his funeral expenses in cases where no provision for the payment of such expenses has been made otherwise.
(7) The surplus, if any, after payment of the debts and expenses specified in sub- section (6), shall,- (a) in the case of a deceased, be paid to his representative, if any, or in the event of no claim to such surplus being established within twelve months after the death, to the prescribed person; and (b) in the case of a deserter, be forthwith paid to the prescribed person, and shall, on the expiry of three years from the date of desertion, be forfeited to the Central Government, unless the deserter shall have surrendered or been apprehended in the meantime: Provided that the prescribed person may, if the deserter has not surrendered or been apprehended in the meantime, pay the whole or any part of the surplus received by him under clause (b) to the wife or, children or any other dependant of the deserter at any time during the said period of three years.
SECTION 04: PROPERTY OF OFFICERS WHO DIE OR DESERT.
-The provisions of section 3-shall also apply to the disposal of the property of any officer subject to the Army Act, 1950, or the Air Force Act, 1950, who dies or deserts, but with the following modifications, namely:-
(i) the functions of the commanding officer under section 3-shall be performed by a Committee of Adjustment constituted in this behalf in the prescribed manner;
(ii) the surplus, if any, after payment of the debts and expenses specified in sub-section (6) of section 3-, shall in the case of a deceased officer, be paid to the prescribed person.
SECTION 05: DECISION OF QUESTIONS AS TO REGIMENTAL AND OTHER DEBTS IN CAMP OR QUARTERS.
- If in any case a doubt or difference arises as to what are the regimental and other debts in camp or quarters of a deceased or reseller or as to the amount payable in respect thereof, the decision of the prescribed person shall be final and shall be binding on all persons for all purposes.
SECTION 06: REPRESENTATIVE POWERS OF COMMANDING OFFICER OR COMMITTEE.
- For the purpose of the exercise of his or its duties under section 3-orsection 4-,the commanding officer or the Committee, as the case may be, shall. TO the exclusion of all other persons and authorities whosoever or whatsoever, have the same rights and powers as if he or it had taken out representation to the estate of the deceased, and any receipt given by the commanding officer or the Committee, as the case may be, shall have effect accordingly.
SECTION 07: POWER OF CENTRAL GOVERNMENT TO HAND OVER ESTATE OF DECEASED TO THE ADMINISTRATOR GENERAL.
(1) Notwithstanding anything contained in4the Administrators-General Act, 1963', an Administrator-General shall not interpose many manner in relation to any property of a deceased which has been dealt with under the provisions of section 3-orsection 4-, except in so far as he is expressly required or permitted to do so by or under the provisions of this Act.
(2) The Central Government may, at any time and in such circumstances as it thinks fit, direct that the estate of a deceased shall be handed over by the commanding officer or the Committee, as the case may be, to the Administrator-General of a State for administration, and thereupon the commanding officer or the Committee, as the case may be, shall make over the estate to such Administrator-General.
(3) Where under this section any estate is handed over to the Administrator-General, the Administrator-General shall administer such estate in accordance with the provisions of4the Administrators-General Act, 19633. or if that Act is not in force in any State of the corresponding law in force in that State : Provided that the regimental and other debts in camp or quarters of the deceased, if any, shall be paid by the Administrator-Genera, m priority to any other debts due by the deceased.
(4) The Administrator-General snail pay the surplus, if any, remaining in his hands after discharging all debts and charges, to the heirs of the deceased, and, if no heir is traceable. shall make over the surplus in the prescribed manner to the prescribed person.
(5) The Administrator-General shall not charge in respect of his duties under this section any fee exceeding three per cent of the gross amount coming to or remaining in his hands after payment of the regimental and other debts in camp or quarters.
SECTION 08: DISPOSAL OF SURPLUS BY PRESCRIBED PERSONS.
- On receipt of the surplus referred to in sub-section (7) of section 3-or clause (II) of section 4-or subsection(4) of section 7-, the prescribed person shall.--
(a) if he knows of a representative of the deceased, pay the surplus to that representative;
(b) if he does not know of any such representative and the surplus has not been disposed of under section 10-, publish every year a notice in the prescribed form and manner for six consecutive years and if no claim to the surplus is made by a representative of the deceased within six months even after the publication of the last of such notices, the prescribed person shall deposit the surplus together with any income or accumulation of income accrued therefrom, to the credit of the Central Government: Provided that such deposit shall not bar the claim of any person to such surplus or any part thereof, if he is otherwise entitled to it.
SECTION 09: DISPOSAL OF EFFECTS, NOT MONEY.
Where any part of the estate of a deceased person consists of effects, securities or other property not converted into money the provisions of sub-section (7) of section 3-, clause (ii) of section 4-andsection 8- , with respect to the payment of the surplus, shall, save as may be prescribed, extend to the delivery, transmission or transfer of such effects, securities or property, and the prescribed person shall have the same power of converting the same into moneys as a representative of the deceased.
SECTION 10: DISPOSAL OF CERTAIN PROPERTY WITHOUT PRODUCTION OF PROBATE, ETC.
- Property deliverable and money payable to the representative of a deceased under section 3-orsection 4-orsection 8-may, if the total amount or value thereof does not exceed6"Two lakhs" rupees and if the prescribed person thinks fit, be delivered or paid to any person appearing to him to be entitled to receive it or to administer the estate of the deceased without requiring such person to produce any probate, letters of administration, succession certificate or other such conclusive evidence of title.
SECTION 12: PROPERTY IN THE HANDS OF COMMANDING OFFICER. COMMITTEE OR PRESCRIBED PERSON NOT TO BE ASSETS WHERE COMMANDING OFFICER, COMMITTEE OR PRESCRIBED PERSON IS STATIONED.
- Any property coming into the hands of the commanding officer or the Committee or the prescribed person under section 3-,section 4-or sub-section (4) of section 7-shall not, by reason thereof, be deemed to be assets or effects at the place in which that commanding officer or the Committee or the prescribed person is stationed, and it shall not be necessary by reason thereof that representation be taken out in respect of that property for that place.
SECTION 11: DISCHARGE OF COMMANDING OFFICER, COMMITTEE, PRESCRIBED PERSON AND THE CENTRAL GOVERNMENT.
- Any payment or application of money or application, delivery, sale or other disposition of any property made, or purported to be made, by the commanding officer, the Committee or the prescribed person in good faith in pursuance ofsection 3-,section 4-,Section 8-,section 9-orsection 10-shall be valid and shall be a full discharge to the commanding officer, the Committee or the prescribed person, as the case may be, and to the Central Government from all further liability in respect of that money or property; but nothing herein contained shall affect the right of any executor or administrator or other representative, or of any creditor of the deceased against any person to whom such payment or delivery has been made.
SECTION 13: SAVING OF RIGHTS OF REPRESENTATIVE.
After the commanding officer, or the Committee has paid to the prescribed person the surplus of the property of any deceased under sub-section (7) of section 3-or clause (ii) of section 4-, any representative of the deceased or any Administrator-General, shall, as regards any property of the deceased not collected by the commanding officer or the Committee, as the case may be, and not forming part of the aforesaid surplus, have the same rights and duties as if sections 3-and4-that not been enacted.
SECTION 14: APPLICATION OF SECTIONS 3 TO 13 TO PERSONS OF UNSOUND MIND OR TO PERSONS REPORTED MISSING ON ACTIVE SERVICE.
- The provisions of sections 3-to13-shall, so far as they can be made applicable, also apply in the case of a person subject to the Army Act, 1950, or the Air Force Act, 1950, as the case may be, who, notwithstanding anything contained in9the Mental Health Act, 1987, is ascertained in the prescribed manner to be of unsound, mind, or who, while on active service, is officially reported missing, as if he had died on the day on which his unsoundness of mind is so ascertained or, as the case may be, on the day on which he is officially reported missing: Provided that in the case of a person so reported missing, no action shall be taken under sub-sections (2) to (6) of section 3-orsection 4-orsection 7-until such time as he is officially presumed to be dead.
SECTION 15: APPOINTMENT OF STANDING COMMITTEE OF ADJUSTMENT IN CERTAIN CASES.
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