Section 4 — 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 (45 of 1950), or the Air Force Act, 1950 (45 of 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.

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