Section 122 in The Navy (Pension) Regulations, 1964
122. Nomination of an heir to family pension.
- [(a) An individual need not make any nomination unless the intention be to change the order of eligibility laid down in Regulation 120 and the revised order of priority shall apply only in cases where no nomination exists or the nominated person is dead or disqualified.] [Substitued by S.R.O. 181, dated 1st July, 1976](b)A Gorkha recruited from, or whose family resides in Nepal, may, however, nominate in addition, another relative from amongst those specified in regulation 120 as an alternative heir to special family pension. The second heir will, however, be treated as a nominated heir only if the first is dead or disqualified on the date on which the sanctioning authority decides that the claim to special family pension is admissible.
