Section 226 in The Navy (Pension) Regulations, 1964
226. Payment of Capitalised Value.
- (1) Average life - If the medical authority reports that the pensioner has an average expectation of life, the capital sum already notified shall be paid to him and the corresponding deduction made from his pension.(2)Impaired life - In case, an addition to his age is recommended, the pensioner shall be informed by registered post with acknowledgement due, of the medical authority's recommendation and the commuted value payable in lieu thereof. The sum offered shall be paid if the applicant does not withdraw in writing his application within a period of fourteen days from the date on which the receives intimation of the revised sum payable on commutation.(3)Verification of signatures of the individual - While authorising payment of commuted value, the Controller of Defence Accounts (Pensions) shall forward to the Pension Disbursing officer Form 30 specified in Appendix VIII containing the signatures taken in the presence of the medical authority with instructions that they should be verified with those received with the Pension Payment Order.(4)Payment on the death of pensioner before receiving commuted value of pension. - If a pensioner dies on or after the ate on which the commutation became absolute but before receiving the commuted value, its value shall be paid to his legal heirs.(5)Overdrawal of commuted portion - If the commuted portion of the portion of the pension has been drawn after the date on which the commutation became absolute, the amount drawn shall be deducted from the amount payable on commutation.(6)Payment of commuted value in or outside India - Payment of the commuted value in India or outside India shall be regulated in the manner specified in sub-regulation (2) of regulation 219.(7)Cancellation of sanction - The Controller of Defence Accounts (Pension) may cancel the sanction at any time before payment is actually made, if the applicant makes any statement found to be false within his knowledge or wilfully suppresses any material fact in answer to any question, written or oral, put to him in connection with his medical examination.
