Section 214 in The Navy (Pension) Regulations, 1964
214. Overpayments resulting from false certificates of widowhood or non-marriage-recovery from pension.
(1)Overpayments of pension obtained by female pensioners on presentation of false certificates of continued widowhood shall, irrespective of the amount involved be referred by the Controller of Defence Accounts (Pensions) to the competent authority for orders as to the manner in which the sum fraudulently drawn by the alleged widow shall be recovered, where the false certificate has been signed by any person receiving pension under these regulations, from such pension, unless that pensioner can offer a satisfactory explanation provided that the sum so recovered every month shall not exceed 1/3 of the monthly pension of that pensioner.(2)The provisions of sub-regulation (1) shall also apply mutatis mutandis to overpayments of pension made to female pensioners who submit false non-marriage certificates.Explanation. - Signing the certificate in ignorance of the widow's remarriage shall not be accepted as satisfactory explanation for the purpose of this regulation.
