Section 243(5) in The Navy (Pay And Allowances) Regulations, 1966
(5)In the case of an officer dismissed, removed or resigning from service before the repayment, in full, of the advance drawn by him the administrative authority responsible for relieving him of his duties, shall before such relief, seize the car and the claim of the Government in respect of the amount of advance outstanding shall be settled in terms of the mortgage deed under Appendix XI-C.[(5-A) In case of an officer who is due to retire within maximum period prescribed for its payment, the sanctioning authority may increase the number of instalments if the date of retirement changes after the sanction of the advance consequent on his promotion or grant of substantive rank or grant of another tenure etc,. subject to the provisions of sub-regulation (I) of regulation 243. In such cases the officer shall execute a supplementary mortgage deed as prescribed in Appendix XI-K.] [Substitued by S.R.O. 9-E, dated 19th March, 1974]
