Section 221 in The Navy (Pay And Allowances) Regulations, 1966
221. General provision regarding the grant of advances.
(1)Advances of money other than those admissible under these regulations or any other regulation for the time being in force and advances of money exceeding the limits laid down in such regulations, shall require the sanction of the Central Government.(2)Even though admissible under regulations, an advance shall not be given unless the circumstances require it, and then only to the extent necessary.(3)When an advance is sanctioned for a specific purpose, it shall only be drawn as required to meet current expenditure and in no circumstances shall it be diverted to anv other purpose.(4)The payment of an authorised advance of pay shall be made by the Commanding Officer of the ship or establishnment in which the individual is serving, on the application of the individual concerned.
