Section 163 in The Navy (Pension) Regulations, 1964
163. Anticipatory pensions.
(1)Subject to the provisions of sub-regulation (3) when delay is anticipated in reporting on the claim to pension of a commissioned officer or in the final sanction of a pension to a sailor, the Controller of Defence Accounts (Pensions) may, upon a declaration by the individual concerned in the form set out below, sanction the immediate disbursement of the service pension to which, after the most careful summary investigation that he can make without delay, he believes the individual to be entitled :DeclarationWhereas the Controller of Defence Accounts (Pensions) has consented, provisionally to advance to me the sum of Rupees..........per month in anticipation of the completion of the enquiries necessary to enable the pension sanctioning authority to fix the amount of my pension, I hereby acknowledge that, in accepting this advance. I fully understand that my pension is subject to revision on the completion of the necessary enquiries, and I promise to raise no objection to such revision on the ground that the provisional pension paid to me exceeds the pension to which I may be eventually found entitled. I further promise to repay any amount advanced to me in excess of the pension to which I may be eventually found entitled.Explanation. - In the case of Gorkha sailor domiciled/ residing in Nepal, the anticipatory pension may be sanctioned without prior production of the declaration form. However, the pension disbursing officer shall invariably obtain this declaration form from the pensioner before making the first payment of anticipatory pension and forward it to the Controller of Defence Accounts (Pensions).(2)If, upon the completion of the necessary investigation, it is found that the pension thus summarily assigned differs from the pension finally settled, the difference shall be adjusted in the first subsequent payment.(3)No anticipatory pension shall, however, be sanctioned to an individual when intimation is received that he was involved, whilst in service, in a loss or irregularity relating to public fund, which is under investigation.[Section 2 [Substitued & Omitted by S.R.O. 95, dated 15th February, 1975] - Procedure for Speedy Payment of Family Gratuity and Finalisation of Family Pension Claims in Cases of Deaths in Action. Flying Accidents or Parachute jumping or while Employed in aid of Civil Power]
