Section 164 in The Navy (Pension) Regulations, 1964
164. Speedy payment of family gratuity and finalisation of family pension claims.
- In cases of death of naval personnel [in action, due to wounds sustained in action, flying accidents or parachute jumping or while employed in aid of civil power.] [Substitued & Omitted by S.R.O. 95, dated 15th February, 1975] the highest priority shall be given to the completion of a court of enquiry, which have a vital bearing on the finalisation of the pensionary awards in this type of cases. It shall be ensured that no delay occurs at any stage in forwarding the proceedings, with the necessary remarks to the Government through the prescribed channels. Claimants shall be assisted in filling up the details in the prescribed forms. The officers of the recruiting organisation shall take action personally to reduce to the minimum the time necessary for the verification of the details of the claims by the civil authorities.
