Section 222 in The Navy (Pension) Regulations, 1964
222. [ Commutation of anticipatory or provisional pension-Officers [Substitued by S.R.O. 95, dated 15th February, 1975]
- An applicant for commutation of his pension who has clearly indicated his intention to commute the maximum amount of his pension or expressed the amount proposed to be commuted as a fraction or percentage of the full and final pension within the maximum permissible limits and is allowed to commute such fraction or percentage of the anticipatory or the provisional pension, shall neither be required to apply afresh nor to produce a fresh certificate of medical examination for commutation of the difference between the fraction or percentage of the final pension and the anticipatory pension or provisional-pension. As the commutation in such cases is payable in two instalments, one out of the anticipatory or the provisional pension and the other after final assessment of pension, the report from the Controller of Defence Accounts (pensions) shall have to be called for twice. A fresh sanction of the competent authority for the difference of the commuted value, that is the maximum value accrued minus value commuted provisionally shall be necessary. In such cases, commutation as finally sanctioned shall also take effect from the date of original commutation of the anticipatory or provisional pension and the amount of residual pension shall also be re-adjusted from the same date.]Section 2-Sailors. including the Master Chief Petty Officers granted honorary commissions and Short Service Commissioned Officers (ex-sailors)
