Section 167 in The Navy (Pension) Regulations, 1964
167. Adjustment of provisional payment.
(1)Where the deceased individual was an officer the Controller of Defence accounts (Pensions) shall specify the provisional payment [* * *] [Omitted by S.R.O. 95, dated 15th February, 1975] of family gratuity, in his audit report, when he submits the claims to special family pensionary awards with the prescribed documents, for orders of the Central Government. Those orders will provide for the proper adjustment of the provisional payment against the final awards admissible to the family under these regulations.(2)Where the deceased individual was a sailor the provisional payment [* * *] [Omitted by S.R.O. 95, dated 15th February, 1975] of the family gratuity shall be adjusted in accordance with the procedure in force for adjustment of payments of Pending Enquiry Award against the final awards admissible to the family under these regulations.Section 3Sailors And Their FamiliesSub-section 1-Advance of pension
