Section 216(1) in The Navy (Pension) Regulations, 1964
(1)An application for commutation of a portion of pension shall be in the prescribed form (see Appendix VIII) and be made(i)if in India, to the Chief of the Naval Staff through the Controller of Defence Accounts (Pensions); and(ii)[ if outside India, to the Secretary to the Government of India, in the Ministry of Defence through the Indian Mission concerned and the Controller of Defence Accounts (Pensions).] [Omitted Inserted & ruled by S.R.O. 95, dated 15th February, 1975]
