Section 5 in The Navy (Disposal Of Private Property) Regulations, 1961
5. Drawing of pay and allowances.
(1)The Commanding Officer may require the appropriate paying authority either to pay to him the pay and allowances due to the deceased or to hold the same on his behalf until disposed of by such Commanding Officer.(2)Where the pay and allowances have so been required to be held on behalf of the Commanding Officer, the appropriate paying authority shall not effect any recoveries therefrom on account of any public claim against the deceased after the receipt of such requisition from the Commanding Officer.
