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[Cites 0, Cited by 0] [Section 194] [Entire Act]

Union of India - Subsection

Section 194(4) in The Navy (Pension) Regulations, 1964

(4)In the case of a Gorkha pensioner living in Nepal who is physically unable to apply for his pension in person, payment may be made through a pension disbursing officer in India or under arrangements by the Indian Embassy, Nepal to a representative under the conditions prescribed above but the life certificate shall be signed by either two male pensioners if below junior commissioned officer's rank or by a pensioner of Joint Commissioned Officer's rank acquainted with the pensioner.In case of pensioners residing in Sikkim and Bhutan who are physically unable to draw their pensions in person, payment may be made by the Political Officer there, through a representative in accordance with the procedure indicated above.[The Political Officer at Sikkim or Buthanshall obtain once a year a life certificate from Sikkim or Bhutan Government, as the case may be, for every such pensioner residing in those countries. Gorkha military pensioners residing in Nepal shall themselves be responsible for furnishing annually a life certificate signed by two male military pensioners and countersigned by an official of the Nepal Government.] [Substitued by S.R.O. 95, dated 15th February, 1975]