Section 231 in The Navy (Pension) Regulations, 1964
231. Recovery of public claims from the commuted value.
- Before the commuted value is paid, the Controller of Defence Accounts (Pensions), shall ascertain whether any public claim is outstanding against the applicant, and deduct the amount of such claim from the lump sum which would but for the claim be payable to him. Where an over-payment is in the process of recovery from the pension, the overpaid amount remaining unadjusted at the time of commutation shall be recovered in one lump sum from the commuted value payable.
