Section 224 in The Navy (Pension) Regulations, 1964
224. Submission of application
(1)An individual desirous of commuting a portion of his pension shall apply in Form 28 specified in Appendix VIII, along with two duly attested copies of his passport size photographs (one copy to be pasted on the application form itself at the appropriate place while the other is to be loosely attached to the form), as under :(i)if he is still in service or has retired but his pension has not yet been sanctioned, he shall apply to the Controller of Defence Accounts (Pensions) through the Commodore Naval Barracks ;(ii)in the case of pensioners residing outside India, the procedure for submission of application and arrangements for medical examination shall be as laid down in regulation 216.(iii)if he is receipt of a pension, he shall apply to the Controller of Defence Accounts (Pensions), through the pension Disbursing officer concerned who shall, while forwarding the application to the Controller of Defence Accounts (Pensions) complete portion 'B' in Part I of the said Form and also furnish information on the point whether the pension in issue is without any encumbrance.(2)In order to ensure that payment is made at the rate shown for the specified age, it is necessary that application to commute pension must reach the office of the Controller of Defence Accounts (Pensions) at least two months before the applicant shall attain such age.
