Section 212 in The Navy (Pension) Regulations, 1964
212. Over payments indicating defective system or serious failure of audit.
- Should the circumstances in which overpayment has been made in any case reveal any serious irregularity or defect in procedure or serious failure of audit for which the staff of the Defence Accounts Department is responsible, a full report of the case shall be made by the Controller of Defence Accounts (Pensions) to the Controller General of Defence Accounts who shall take such further action as may be necessary.[212-A. Recovery of disability pension from a pensioner who is re-employed or re-enrolled without disclosing his invalidation.- [Substitued by S.R.O. 95, dated 15th February, 1975.]Any payment of the disability pension made after the date of re-employment or re-enrolment, to a pensioner who is re-employed or re-enrolled without disclosing that he was invalided out of service shall be recovered as under :](a)if he is on effective list, from his pay and allowances; and(b)if he is non effective, from the fresh award of disability pension, if any, sanctioned on the termination of his re-employment or re-enrolment.
