Section 168 in The Navy (Pension) Regulations, 1964
168. Advances of service [invalid/special pensions.
- An advance of service or invalid or special pension not exceeding six months' pension (exclusive of allowance attached to decorations etc.) may be paid by the Controller of Defence Accounts (Pensions) to a sailor who is discharged or invalided from service after having earned a pension.The amount of advance paid shall be recovered in full as pension falls due.
