Section 194(5) in The Navy (Pension) Regulations, 1964
(5)The pension disbursing officer is personally responsible for any payment wrongly made. In case of doubt he shall consult the Controller of Defence Accounts (Pensions) without prejudice to the provisions of Regulation 4.[195 to 197.[* * *] [Omitted by S.R.O. 139, dated 31st May, 1982]
