Section 194(3) in The Navy (Pension) Regulations, 1964
(3)If the life certificate referred to in sub-regulation (2) is given by [a retired gazetted officer pensioner"] [Inserted by S.R.O. 95, dated 15th February, 1975.] a junior commissioned officer/junior commissioned officer pensioner, a sub-inspector of police, a sub-post master drawing not less than Rupees fifty per mensem, a tehsildar, a village headman, a patti patwari (in the case of Garhwali pensioners residet in Kumaon), or the head of the village panchayat, who is acquainted with the pensioner, it shall be accepted by the pension disbursing officer, if he has no reason to doubt the veracity of such a certificate. He shall inform the pensioner's representative of any further guarantee which he may require to safeguard the payment being received by the correct person. He shall also make independent enquiries once a year to satisfy himself that the pensioner is alive.
