Section 163(3) in The Navy (Pension) Regulations, 1964
(3)No anticipatory pension shall, however, be sanctioned to an individual when intimation is received that he was involved, whilst in service, in a loss or irregularity relating to public fund, which is under investigation.[Section 2 [Substitued & Omitted by S.R.O. 95, dated 15th February, 1975] - Procedure for Speedy Payment of Family Gratuity and Finalisation of Family Pension Claims in Cases of Deaths in Action. Flying Accidents or Parachute jumping or while Employed in aid of Civil Power]
