Section 207(3) in The Navy (Pension) Regulations, 1964
(3)In case of claims to gratuity already admitted but where the payment thereof has not been made, the Controller of Defence Accounts (Pensions) or the Controller of Defence Accounts (Navy), as the case may be, may sanction its payment depending on the circumstances of the case, if an application therefor is submitted by the claimant within five years from the date on which the claim originally fell due.Cases where the application for the payment of gratuity is submitted by the claimant after the expiry of five years from the date on which the claim originally fell due shall be submitted by the said Controller for orders of the Central Government.
