Section 226(2) in The Navy (Pension) Regulations, 1964
(2)Impaired life - In case, an addition to his age is recommended, the pensioner shall be informed by registered post with acknowledgement due, of the medical authority's recommendation and the commuted value payable in lieu thereof. The sum offered shall be paid if the applicant does not withdraw in writing his application within a period of fourteen days from the date on which the receives intimation of the revised sum payable on commutation.
