Section 189 in The Navy (Pension) Regulations, 1964
189. Identification of pensioners.
(1)Except as provided in regulation 180 and sub-regulations (2) to (4), a pensioner shall take payment in person after the pension disbursing officer has satisfied himself as to his identity.[Explanation [Inserted by S.R.O. 95, dated 15th February, 1975] - Service or disability pensioners, except female pensioners and those who have been specially exempted by the Central Government, shall, as an additional precaution, be identified with reference to their photographs sent to the pension disbursing officer by the Controller of Defence Accounts (Pensions)."](2)A pensioner specially exempted by any State Government or Administration from appearing in pension, a female pensioner not accustomed to appear in public or a pensioner who is unable to appear in consequences of bodily illness or infirmity, may receive his or her pension through a representative upon the production of a life certificate signed by a Gazetted Officer of the Central Government or any State Government or by some other respectable person.(3)A pensioner who produces a life certificate signed by any person exercising the powers of a magistrate under the Code of Criminal Procedure, 1898 (5 of 1898), or by any Registrar or Sub-Registrar under the Indian Registration Act, 1908 (16 of 1908), or by any pensioned officer who before retirement exercised the powers of a magistrate or any gazetted officer of the Central Government or any State Government or by a munsiff or by a police officer not below the rank of a Sub-Inspector or a Post Master/Departmental Sub-Post master, or an Inspector of Post Offices, or by a Class I Officer of the Reserve Bank of India, or a Staff Officer or Staff Assistant of the State Bank of India is also exempted from personal appearance.[Explanation. [Inserted by S.R.O. 95, dated 15th February, 1975] - Retired commissioned officer may sign the life certificate on pension bill form (IAFA-319)."](3A)[ The life certificate referred to in sub-regulation (2) or (3) shall be produced by the pensioner once in six months.] [Inserted by S.R.O. 217, dated 24th June, 1968](4)In the cases referred to in sub-regulations (2) and (3) the pension disbursing officer shall take precautions to prevent impersonation, and shall, at least once a year, require proof independent of that furnished by the life certificate, of the continued existence of the pensioner. For this purpose, he shall (save in cases of pensioners who are exempted from personal appearance by any State Government or Administration and female pensioner not accustomed to appear in public) require the personal attendance and the due identification of all pensioners who are not incapacitated by bodily illness or infirmity from so attending and in all cases where such inability is alleged, he shall require proof thereof in addition to the proof submitted of the pensioner's existence. A pensioner of commissioned rank may be privately identified by the pension disbursing officer and need not be required to appear at a public office.(5)The pension disbursing officer shall be personally responsible for any payment wrongly made. In cases of doubt he shall consult the Controller of Defence Accounts (Pensions).
