Section 225(c) in The Navy (Pay And Allowances) Regulations, 1966
(c)An individual can draw, in round sum, the whole amount of his entitlement or, if he prefers, may draw a portion only and leave the balance in his pay account. Any sum thus undrawn shall not be drawn during the current month except in special circumstances, for example, advance to personnel proceeding on leave, advances of ration money and the like, and in every such case, prior written concurrence of the Officer-in-Charge, Naval Pay Office or the Commanding Officer shall be obtained.
