Section 207 in The Navy (Pension) Regulations, 1964
207. Claims to arrears of pension or gratuity.
(1)Claims to arrears of pension preferred within a period of twelve months of the date from which it became due and payable shall be entertained and may be paid by the pension disbursing officer, if such claims are otherwise in order. Such claims preferred after twelve months but within three years of such date shall be entertained and may be paid by the competent authority if it is satisfied with the claimant's explanation for the delay in drawing the pension.(2)If after the expiry of three years no explanation has been received of the cause of a pensioner failing to draw his pension, his name shall be struck off the pension establishment. If he thereafter prefers a claim to draw his pension he maybe readmitted to the pension establishment if he accounts for his failure to draw the pension, to the satisfaction of the competent authority. The authority shall, depending on the circumstances of the case grant or withhold the arrears of the pension or any portion thereof.(3)In case of claims to gratuity already admitted but where the payment thereof has not been made, the Controller of Defence Accounts (Pensions) or the Controller of Defence Accounts (Navy), as the case may be, may sanction its payment depending on the circumstances of the case, if an application therefor is submitted by the claimant within five years from the date on which the claim originally fell due.Cases where the application for the payment of gratuity is submitted by the claimant after the expiry of five years from the date on which the claim originally fell due shall be submitted by the said Controller for orders of the Central Government.
