Section 220(1) in The Navy (Pay And Allowances) Regulations, 1966
(1)All claims for compensation the words ["other than those falling under Regulations 209 and 210"] [Inserted by S.R.O. 19(E), dated 23rd October, 1986] shall be submitted to the Chief of the Naval Staff for consideration within thirty-one days of the date of loss or damage. Late claims shall be rejected unless the claimant can prove that delay was unavoidable. Claims shall be investigated by a board of enquiry which should record an opinion as to the amount of compensation to be granted.
