Section 152 in The Navy (Pension) Regulations, 1964
152. Commutation of anticipatory or provisional pension.
- If some delay is likely to arise in the finalisation of pension of an officer, commutation may be allowed on the anticipatory or provisional pension, if any, in issue under Part II of these Regulations subject to necessary adjustments when the final pension is sanctioned. The anticipatory or provisional pension will be commuted under the same general conditions as apply to commutation of final pension.[Chapter V] Commutation of pension - Sailors including the MCPOs granted Honorary Commissions an Short Service Commissioned Officers (ex-Sailors).
