Section 176 in The Navy (Pension) Regulations, 1964
176. Termination of pending enquiry award.
(1)In all cases the pending enquiry award shall be stopped on receipt of intimation by the Base Supply Officer, Bombay, from the Controller of Defence Accounts (Pensions) regarding the acceptance or rejection of the claim.(2)Intimation of rejection of the claim shall be sent by the Controller of Defence Accounts (Pensions) to the Base Supply Officer, Bombay, by telegram (with a post copy) to avoid further payment. A copy of the intimation will also be sent by the Controller of Defence Accounts (Pensions) to the Captain, Naval Barracks.(3)[The Commodore, Naval Barracks] [Substitued by S.R.O. 95, dated 15th February, 1975.] Bombay, shall also stop further payment of pending enquiry award,(a)on receipt of orders of the Central Government regarumg acceptance or rejection of the claim, or(b)if definite information, duly verified, is received through service sources, the local civil authorities or Sailors', Soldiers' and Airmen's Board or officers of recruiting organisation, [regarding the death of the recipient of his ineligibility for a special family pension.] [Substitued by S.R.O. 95, dated 15th February, 1975.]In all such cases, the Base Supply Officer, Bombay, shall inform the Controller of Defence Accounts (Pensions) as to the month up to and for which the pending enquiry award has been paid.
