Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 199] [Entire Act]

Union of India - Subsection

Section 199(3) in The Navy (Pension) Regulations, 1964

(3)Claims to arrears of pension on account of deceased Gorkha pensioners drawing pension from any of the following treasuries shall, however, subject to the conditions laid down above, be disposed of finally by the officers specified against that treasury instead of by the pension disbursing officer or the Controller of Defence Accounts (Pensions):
Kathmandutreasury MilitaryAttache/Assistant Military Attache to Indian Embassy at Nepal.
Gorakhpurtreasury TheRecruiting Officer or Deputy Recruiting Officer and RecordOfficer or Assistant Recruiting Officer for Gurkhas, Kunraghat.
Darjeelingtreasury TheDeputy Recruiting Officer and Record Officer or AssistantRecruiting Officer, Ghoom, Darjeeling.
Darbhanga& Purnea treasuries TheDeputy Recruiting Officer and Record Officer or AssistantRecruiting Officer, Ghoom, or the Collectors, Darbhanga andPurnea, as the case may be.
Bahraichand Gonda treasuries RecruitingOfficer or Deputy Recruiting Officer and Record Officer orAssistant Recruiting Officer for Gorkhas, Kunraghat (Gorakhpur)or Deputy Commissioner, Bahraich and Gonda, as the case may be.