Section 180 in The Navy (Pension) Regulations, 1964
180. Drawal of pensions through agents.
(1)A recipient or pension or children's allowance resident in India may draw his or her pension or allowance through a duly authorised agent approved by the Central Government.The agent shall execute a bond to refund over payments and produce at least once a year a life certificate in respect of the recipient signed by any of the persons authorised by regulations 189 and 194 to sign such certificates.(2)Any such recipient not resident in India may draw his or her pension or allowance in India through a duly authorised agent, who shall either produce a certificate by a magistrate, a notary, a banker or a diplomatic representative of the Central Government on each occasion, that he or she was alive on the date up to which his or her pension or allowance is claimed, or execute a bond in favour of the Central Government to refund over payments and produce such a certificate as aforesaid at least once a year.(3)The pension of an individual drawing pension through an agent who has executed a bond to refund over payments shall not be paid in respect of a period of more than a year after the date of the life certificate last received, and the Controller of Defence Accounts (Pensions) and pension disbursing officers shall promptly stop further payments on receipt of authentic information of the death of any such pensioner.
