Section 219(1) in The Navy (Pension) Regulations, 1964
(1)(i)If the board reports that the pensioner has an average expectation of life, the commuted value already notified to the officer shall be paid in the manner indicated by him on his form of application.(ii)in cases where an addition to his age is recommended, the pensioner shall be informed by the Controller of Defence Accounts (Pensions) by registered post and with acknowledgment due of the board's recommendation and of the commuted value payable in view thereof.(iii)That applicant may withdraw his application by written notice to the Controller of Defence Accounts (Pensions) despatched within two weeks from the date on which he receives intimation of the revised sum payable on commutation. If the applicant does not withdraw in writing his application within the said period, he shall be presumed to have accepted the sum offered.
