Section 150 in The Navy (Pension) Regulations, 1964
150. Withdrawal of application.
(1)An officer may withdraw his application for commutation(i)at any time before the date fixed for his appearance before the medical board;(ii)when the table of values applicable to him is modified between the date of sanction to the commutation and the date on which the commutation becomes absolute, and the modified table is less favourable to him than that previously in force; or(iii)when, in the case of an impaired life, the medical board recommends an addition of years to age to the actual age.(2)in a case falling under clause (ii) or clause (iii) of sub-regulation (1), the withdrawal of application shall be made by written notice, despatched within fourteen days of the date on which the officer receives intimation of the modified table or of the recommendation of the medical board and of the commuted value payable in view thereof, as the case may be.
