Section 179 in The Navy (Pension) Regulations, 1964
179. Agencies for payment of pension.
(1)A pension or children's allowance granted under these regulations shall, if drawn in India, be paid through one of the agencies specified in Appendix X.(2)The payment of pension and children's allowance outside India shall be regulated by the orders of the Central Government for the time being in force.[179-A. Transfer of pension. [Inserted by S.R.O. 95, dated 15th February, 1975](1)Except where specifically provided otherwise, pension shall be paid in rupees in India, transfer outside India of pensions of pensioners who retired on or after the twenty-first August nineteen hundred and fifty-nine or who, having retired before the twenty-first August nineteen hundred and fifty-nine, had not taken up residence outside India before that date as well as of their dependants shall not be permissible except with the prior approval of the Central Government.](2)A non-Indian pensioner (non-Indian by citizenship and not merely by nationality) who is a citizen of a country other than India at the time of his retirement and who entered service before tenth September nineteen hundred and forty-nine and takes up his residence in any country outside India shall be eligible to get his pension transferred outside India.(3)The Controller of Defence Accounts (Pensions), or the Pension Disbursing Officer concerned may, on application and on sufficient cause being shown, permit transfer of payment of a pension from one station to another in India.
