Section 214(1) in The Navy (Pension) Regulations, 1964
(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.
