Section 215 in The Navy (Pay And Allowances) Regulations, 1966
215. Person who dies before being compensated.
- When an officer or a sailor dies before being compensated for loss or damage, no compensation shall be payable. If expenditure on compensation is incurred, but the officer or sailor dies before a claim for refund is made, the Chief of the Naval Staff may, on receipt of proof of the expenditure, make an award at his discretion to the legal representative of the deceased.
