Section 226(1) in The Navy (Pay And Allowances) Regulations, 1966
(1)Officers may elect one of the following methods for the drawal of advances of pay and allowances, namely :-(a)payment in cash;(b)payment by cheque, when the paying officer operates a public banking account;(c)remittance to the bank through which the officer draws his monthly pay and allowances when the paying officer operates a public banking account.
