Section 232 in The Navy (Pay And Allowances) Regulations, 1966
232. Recovery of advances in case of deceased personnel.
- No recovery shall be made from the estate of a deceased officer or sailor in respect of any advance of pay drawn by him, except under the special orders of the Central Government;Provided that the whole or a portion of the pay or gratuity payable to an officer or a sailor and due to him at the time of his death may be withheld in or towards liquidation of any unadjusted advance of pay:Provided further that in the case of annual leave pay issued in advance to an officer who dies before the expiry of his annual leave, the amount paid in respect of the period beyond the date of his death may be recovered from his estate :[Provided also that for a further period of 10 years commencing from the 1st January, 1966, no recovery of over issue of pay and allowances, advances or other public debts, shall, however, be made from surplus of the estates of a deceased officer except in the following circumstances when such recovery shall he made from the estates or the beneficiary :(i)if the deceased officer has either left behind a widow and one or more children or was a widower with two or more children and total assets worth more than Rs. 25,000; or(ii)if the deceased officer has either left a widow without any child or was a widower with one child only and total assets worth more than Rs. 20,000; or(iii)if the deceased officer was unmarried with dependants and total assets worth more than Rs. 15,000; or(iv)if the deceased officer was unmarried and has left behind no dependants, irrespective of the value of the estate: subject to the proviso that recovery shall he made only upto the extent of difference between the net value of the assets and the ceilings stipulated in clauses (i), (ii) and (iii) above.]Miscellaneous Advances
