Section 222 in The Navy (Pay And Allowances) Regulations, 1966
222. Grant of repayable advances.
- Advances falling under the head "Advances Repayable", other than advances for the purchase of motor cars, motor cycles and bicycles (For example, first formation of messes in an Indian Naval Ship, and the like) shall not be sanctioned until the Controller of Defence Accounts (Navy) has certified that funds are available in the year in which payment is proposed to be made. In the case of advances for the purchase of motor cars, motor cycles and bicycles, it shall be the duty of the sanctioning authority, before such an advance is sanctioned, to satisfy itself that funds are available.
