Section 209(f) in The Navy (Pension) Regulations, 1964
(f)Deficiency or irregular expenditure of Non-Public Fund money or stores of which, after due investigation, no explanation satisfactory to the Chief of Naval Staff, is given by the person who is responsible for the same.(iv)The mode of recovery from disability pension shall be determined by Central Government in each individual case.(v)If any person is eligible for a gratuity in lieu of pension or if he has commuted a portion of his pension, the whole amount of the claim shall be recovered in one instalment from the gratuity or commuted value of the pension, as the case may be.
