Section 208 in The Navy (Pension) Regulations, 1964
208. Recovery of public claim, non-public fund debts or claims from pension.
(1)Subject to the provisions of sub-regulation (2), a public claim against a pensioner, non-public fund debt due from him or a non-public fun claim which the Central Government may direct him to pay, shall be recoverable from his pension, gratuity or commuted value of pension.(2)A public claim or non-public fund debt, shall not be recovered from the disability pension of an officer or sailor, except under the special orders of the Central Government.(3)[ A public claim against a sailor, a non-public fund debt due from him or non-public fund claim which the Central Government may direct to be recovered shall be recoverable from the gratuity admissible to him widow under regulation 142.] [Inserted by S.R.O. 95, dated 15th February, 1975]
