Section 214 in The Navy (Pay And Allowances) Regulations, 1966
214. Person who leaves the service before being compensated.
- When an officer or a sailor leaves the service for causes other than his own misconduct before being compensated for loss or damage sustained by him while in service, a report of the circumstances relating to the particular case shall be submitted to the Chief of the Naval Staff, who shall decide on the award of compensation to be made to the individual. Such award shall in no case exceed the actual value, so far as it can be ascertained, of the articles lost or damaged.
