Section 211 in The Navy (Pension) Regulations, 1964
211. [ Powers of the Controller of Defence Accounts (Pensions) and the officers of his establishment to write off over-payment of pension and to waive audit objections. [Substitued by S.R.O. 95, dated 15th February, 1975.]
(1)Over payments of pension not due to an error in law (including misinterpretation of regulations and orders) which are, from any cause, irrecoverable may be written off by the Controller of Defence Accounts (Pensions) or by a joint Controller of Defence Accounts (Pensions), if in independent charge, up to an amount not exceeding rupees two hundred and fifty in each case.(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.(3)In cases where the whole or any portion of the expenditure although not unjustifiable in itself, is not exactly covered by rule or the authority for the expenditure is insufficient or full proof that it has been incurred has not been provided such as an absence of one or more sub-vouchers, the Controller of Defence Accounts (Pensions), or the joint Controller of Defence Accounts (Pensions) if in independent charge, may waive an audit objection upto a limit of rupees two hundred and fifty in each case;Provided-(i)that the expenditure is not of an intrinsically recurring nature;and(ii)where the objection is based on insufficiency of sanction, he is satisfied that the authority empowered to sanction the expenditure would accord sanction if required; or(iii)where the objection is based on insufficiency of proof of payment, he is of opinion that undue trouble would be caused if the submission of the full proof of the expenditure having been incurred were insisted on, and he sees no reason to doubt that the payment has actually been made.]
