Section 174 in The Navy (Pension) Regulations, 1964
174. Procedure.
(1)The Captain Naval Barracks shall submit to the Controller of Defence Accounts (Pensions), disability pension claims as soon as the medical board proceedings have been approved, and family pension claims as soon as possible after the receipt of the casualty report.(2)In case of family pension claims, the Captain Naval Barracks, while forwarding the claim, shall state in each case whether family allotment was being paid and if so, the name and relationship of the allottee and the date up to and for which it was paid.
