Section 176(3) in The Navy (Pension) Regulations, 1964
(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.
