Section 206 in The Navy (Pension) Regulations, 1964
206. Claims for counting former service for pension and gratuity.
- All claims for counting former service for pension submitted by the Captain, Naval Barracks, if otherwise in order, shall be admitted by the Controller of Defence Accounts (Navy). In cases, however, where the delay in preferring a claim exceeds twelve months from the date when the pension fell due, the claim shall be admitted in full by the Controller of Defence Accounts (Navy) and a report of the late submission of the claim shall be made by him to his next superior authority for such action as may be deemed necessary by the latter.
