Section 225 in The Navy (Pension) Regulations, 1964
225. Action by the Controller of Defence Accounts (pensions) on receipt of application for commutation of pension.
- On receipt of an application for commutation of pension, the Controller of Defence Accounts (Pensions), shall inform the individual of the commuted value which shall be payable to him in the event of his being found to have an average expectation of life and also instruct him to appear for a medical examination, before a specified authority within three months from the date of the Controller of Defence Accounts (Pension)'s letter and if the application for commutation has been made in advance of the date of retirement or discharge, within three months of that date, but in no case, earlier than the actual date of the retirement or discharge. This intimation shall constitute administrative sanction to the commutation of pension, but shall lapse if the medical examination does not take place within the period specified in the sanctioning order. If the applicant does not appear for the medical examination before the specified medical authority within the specified period, the Controller of Defence Accounts (Pensions), may at his discretion renew administrative sanction for a further period of three months without obtaining a fresh application for commutation of pension. Cases, where the applicant is medically examined by the Controller of Defence Accounts (Pensions), Allahabad, on merits and administrative sanction shall be renewed further only if he is satisfied that the application is not to blame for the delay.
