Section 194(2) in The Navy (Pension) Regulations, 1964
(2)In the case of severely wounded and infirm pensioners and female pensioners who are not accustomed to appear in public, personal attendance shall not be necessary. Payment shall be made to are representative of the pensioner on the production of(i)the pension certificate;(ii)subject to the provisions of sub-regulations (3) and (4) a certificate signed by a Gazetted Officer of the Central Government or any State Government or by some other respectable person that the pensioner is alive. The certificate must bear the signature or the left thumb impression of the pensioner taken in the presence of that officer or person; [and shall be produced once in six month.](iii)a written authority from the pensioner to the representative bearing the signature or the left thumb impression of the pensioner together with a specimen of the signature or thumb impression of the representative.
