Section 169 in The Navy (Pension) Regulations, 1964
169. Advance of pension to destitute pensioners.
- An advance of pension or arrears of pension may be sanctioned by the Controller of Defence Accounts (Pensions) to pensioners other than officers and their families, subject to the following conditions:(a)The advance will be sanctioned in cases in which arrears of pension for over twelve months are clearly payable to the pensioners and after the-individual's identity and bona fides have been clearly established.(b)The advance will be sanctioned only to those pensioners who are, in the opinion of the Controller of Defence Accounts (Pensions) or joint Controller of Defence Accounts (Pensions), in a destitute condition and in immediate need of financial help.(c)The advance will be sanctioned under the orders of the Controller of Defence Accounts (Pensions) or joint Controller of Defence Accounts (Pensions) in each case and will be an amount, which is considered absolutely essential for immediate relief of the pensioner and will in no case exceed Rupees one hundred.(d)The advance will be recovered from pension or arrears of pension. Sub-section 2-Pending enquiry awards
