Section 254(1) in The Navy (Pay And Allowances) Regulations, 1966
(1)Before sanction is given for an advance, the sanctioning authority shall satisfy himself that(a)funds are available for the purpose.(b)the sailor is likely to remain borne in the shore establishment for 6 months as ascertained by reference to the Drafting Office;(c)the sailor has a service of at least two years and a half or more left to his credit at the time of the grant of the advance;(d)the advance is granted only in genuine cases and that the amounts sanctioned are not in excess of actual cost.
