Section 236(2) in The Navy (Pay And Allowances) Regulations, 1966
(2)Advances may be made at the discretion of the sanctioning authority to officers of the categories shown and up to the limits laid down in regulation 237 provided that such advances can be met from the sanctioned allotment. Before sanctioning an advance, the sanctioning authority shall satisfy itself that funds are available and, before granting any advance under clause (1) of sub-regulation (1), that the year's allotment is sufficient for the requirements of officers referred to in clause (a) thereof.
