Section 187 in The Navy (Pension) Regulations, 1964
187. Mode of payment.
(1)Except as provided in sub-regulation (2), a pension is payable monthly and children's allowance at motherless rate is payable half-yearly on or after the first day of the following month or half year as the case may be.(2)Pension may be paid before the end of the month in the following cases :-(i)When a pension drawn in India is transferred to be paid by a pension paying officer outside India, payment shall be made up to and for the day preceding the day of departure from India.(ii)When there is a variation in the rate of a pension consequent on the commutation of a portion of it, payment at the original rate may be made up to and for the day preceding that from which the commutation takes effect.(iii)When a pensioner dies or ceases to be eligible for pension.(iv)When the first four days of a month are public holidays on which pensions are not disbursed by treasuries '[or Pension pay Master] in India, the head of local administration may, if he thinks fit, direct the payment, on the last working day before the holidays, of pension bills of pensioners drawing pensions of Rupees one hundred or less.(3)Subject to the limitations prescribed in these regulations, a children's allowance (other than allowance at motherless rate) shall be paid from the date following that of the officer's death to the 31st march next ensuing, and subsequent payment shall be made yearly in advance from the 1st April in each year.
