Section 211(2) in The Navy (Pension) Regulations, 1964
(2)In order to save time and trouble over relatively unimportant items, the Controller of Defence Accounts (Pensions) or the joint Controller of Defence Accounts (Pensions) if in independent charge may, at his discretion, when he is reasonably satisfied that, having regard to the facts of the case, it is in the best interests of the Central Government to do so, waive any audit objection on the payment of pension up to a limit of rupees one hundred and twenty-five in each case, brief reasons being recorded of the circumstances which, in his opinion, justify the waiver. Similarly the Joint Controller of Defence accounts (Pensions) may waive an audit objection upto a limit of rupees seventy five in each case. A Deputy Controller of Defence Accounts (Pensions) may exercise the same powers upto a limit of rupees fifty and an Assistant Controller of Defence Accounts (Pensions) or a gazetted officer in charge of a section, up to a limit of rupees twenty-five in similar circumstances.
