Section 210(1) in The Navy (Pension) Regulations, 1964
(1)Overpayment of pension in India due to an error in law (including those due to misinterpretation of any of these regulations) shall not be recovered, but shall be reported by the Controller of Defence Accounts (Pensions) to the Central Government through the Controller General of Defence Accounts.Any case in which there is a doubt or a difference of opinion between the Controller of Defence Accounts (Pensions) and the competent authority as to whether the overpayment was due to an error in law, or due to misinterpretation of any of these regulations, shall be submitted to the Central Government through the Controller General of Defence Accounts for orders.Cases of overpayment in such circumstances outside India shall be reported by the Controller of Defence Accounts (pensions) to the Central Government through the Controller General of Defence Accounts for orders.
