Section 166(2) in The Navy (Pension) Regulations, 1964
(2)Where the deceased individual was a sailor-(i)The Controller of Defence Accounts (Pensions) shall sanction the payment of the appropriate amount and intimate the particulars to the Base Supply Officer, Bombay.(ii)The Base Supply Officer, Bombay shall remit the amount through ordinary money order to the heir nominated for special family pension, or if the nominated heir is dead or there is no nomination, to the living heir standing highest among the eligible heir without verification in either case as to his or her eligibility for special family pension, apart from those which can be checked from the latest entries in the service records.Either of the following intimation shall be recorded in the footnote of the money order form :-Cases of death due to flying accidents or parachute jumpingThe sum of Rs .............as family gratuity consequent on the death of your ..............(here insert) relationship, rank and name of the deceased individual) is sent herewith as provisional payment till the necessary enquiries and investigations are completed and your correct entitlement to the pensionary awards, in respect of late............is determined. The amount now advanced will be adjusted against the family pensionary awards which are finally found to be admissible.ORCases of death in action, due to wound sustained in action or of violent death in aid of civil power.The sum of Rupees ..........................as family gratuity consequent on the death of your .........................(here insert relationship, rank and name of the deceased individual), is sent herewith. This amount represents the final payment of family gratuity and no further award of gratuity will be admissible to any other heir if, after completion of necessary enquiries and investigation, it is found that special family pension is admissible to any such heir.(iii)The Base Supply Officer, Bombay shall inform the Ministry of Defence, Naval Headquarters, Captain Naval Barracks, Bombay, and the Controller of Defence Accounts (Pensions), of the particulars of the remittance, as also its actual payment when made to the heir of the deceased to whom the family pension is due. The Captain Naval Barracks shall indicate the amount of family gratuity if any, paid on the family pension claim form as also on the last pay certificate, for eventual adjustment.
