Section 239(5) in The Navy (Pay And Allowances) Regulations, 1966
(5)The officer shall complete the form of agreement in the presence of the Commanding Officer of the ship or establishment or other similar authority and forward it along with a certificate as shown in Appendix XI-I and his claim for drawal of advance to the authority who sanctioned the advance. The agreement form and the claim shall be forwarded by the sanctioning authority to the Controller of Defence Accounts (Navy) Bombay, only on receipt of the certificate from the officer as shown in Appendix XI-I.
