Section 209(ii) in The Navy (Pension) Regulations, 1964
(ii)in the case of public claims other than those specified in clause (i), and non-public fund debts which are not disputed, the Commanding officer/Captain Naval Barracks of the person against whom the claim is made or from whom the debt is due may order the recovery of the amount from his pension in such instalments as the Commanding Officer/Captain Naval Barracks considers reasonable.
