Section 254 in The Navy (Pay And Allowances) Regulations, 1966
254. Conditions to be full filled before grant of advance.
(1)Before sanction is given for an advance, the sanctioning authority shall satisfy himself that(a)funds are available for the purpose.(b)the sailor is likely to remain borne in the shore establishment for 6 months as ascertained by reference to the Drafting Office;(c)the sailor has a service of at least two years and a half or more left to his credit at the time of the grant of the advance;(d)the advance is granted only in genuine cases and that the amounts sanctioned are not in excess of actual cost.(2)The advance shall not ordinarily be granted within three years of the grant of a previous advance for the same purpose unless satisfactory evidence is produced by the individual concerned to the effect that the cycle purchased with the help of the earlier advance has been lost or has become unserviceable in which case the sanctioning, authority shall, while communicating the sanction to audit, include a certificate that he has satisfied himself that the cycle already in the possession of the individual has been lost, or has become unserviceable as the case may be.(3)The other conditions to which the grant of advance is subject are laid down in the form of agreement prescribed in Appendix XI-F which shall be signed and completed by every recipient of an advance.(4)The laid form, when completed shall he transmitted to the Controller of Defence Accounts (Navy), Bombay, for safe custody; accompanied by the dealer's receipt for the payment made.(5)Receipts from the private sellers if otherwise in order, may also be accepted as evidence of payment having been made, but these receipts shall contain or be supported by a statement containing the name and full address of the seller, the serial number and make of the cycle and the registration number of the cycle given by the local authorities, municipalities or the like, and the receipts shall be scrutinised by the disbursing authority with reference to such particulars in order to ensure that the transactions are genuine and a certificate endorsed accordingly.(5A)[ The cash receipt along with details of the conveyance purchased may be submitted to the authorities concerned within one month of the drawal of the advance. If the cash receipt is not produced within the stipulated period of one month, the full amount of the advance together with interest thereon for one month shall he refunded forthwith.] [Substitued by S.R.O. 9-E, dated 19th march, 1974](6)On the advance being finally liquidated, the agreement form shall be returned to the individual concerned.(7)Advances may he granted at any time after the commencement of a financial year as soon as provisional allotments for that year have been notified. Advances so granted shall forma charge against the allotment for the year concerned.
