Section 239 in The Navy (Pay And Allowances) Regulations, 1966
239. Method of applying for advance
(1)Every application for an advance shall he made in triplicate in the form given in Appendix XI-A, through the normal channels to the sanctioning authority.(2)The advance shall be applied for well in time, sanctioned by the sanctioning authority as soon as possible and drawn from the Controller of Defence Account (Navy) Bombay within [four month's] [Substitued by S.R.O. 132, dated 9th May, 1989] of the date of sanction.(3)In cases where the officer intends to purchase a new vehicle he shall draw the advance only after he has received a written assurance from the dealer that the vehicle is likely to be available within a month and a certificate to this effect shall be recorded on the bill for the advance.(4)[ The sanctioning authority shall forward blank forms of agreement and mortgage bond (specimen at Appendices XTB, XIC and XIH) to the officer.(5)The officer shall complete the form of agreement in the presence of the Commanding Officer of the ship or establishment or other similar authority and forward it along with a certificate as shown in Appendix XI-I and his claim for drawal of advance to the authority who sanctioned the advance. The agreement form and the claim shall be forwarded by the sanctioning authority to the Controller of Defence Accounts (Navy) Bombay, only on receipt of the certificate from the officer as shown in Appendix XI-I.(6)The officer shall complete the mortgage bond (vide Appendix X1-C) within one month from the date of drawal of advance in the presence of the commanding Officer of the ship or Establishment or other similar authority and another officer, hypothecating the vehicle to the President of India as security for the advance and forward the same accompanied by a cash receipt and the bill for the purchase of a conveyance to the Controller of Defence Accounts (Navy) Bombay, for scrutiny that the advance has been utilised for the purchase of conveyance within the prescribed period and that the 'actual price' as defined in regulation 239 (4) is not less than the amount of the advance. The cash receipt and the bill shall be returned to the borrower through the Commanding Officer of the Ship or Establishment.(7)As regards officers serving at Naval I leadyuarters and Inter-Services Organisations, Commanding Officer, I.N.S. INDIA shall forward all such documents to the Controller of Defence Account (Navy), Bombay.] [Substitued by S.R.O. 9-E, dated 19th March, 1974](8)The said agreement shall be executed by the officer in the presence of the Commanding Officer of the ship or establishment or other similar authority at the time the advance is drawn, and the said mortgage bond shall be executed in the presence of the same authority and another officer as soon as purchase has been made hypothecating the vehicle to the President of India as security for the advance.(9)The said documents, after execution, shall be forwarded to the Controller of Defence Accounts (Navy), Bombay for safe custody, accompanied by the cash receipt for the payment actually made. When the advance is fully recovered, the said documents shall be returned to the mortgagor.
