Section 172(2) in The Navy (Pension) Regulations, 1964
(2)The award shall be made with effect from the date following that of discharge from the service.(b)Family pension and Children's allowance claims. - (1) A pending enquiry award shall be made at a monthly rate equal to :(i)the appropriate amount of family pension, plus(ii)the appropriate amount of children's allowance according to the number of living minor children, if any, shown in the service records.
