Section 175 in The Navy (Pension) Regulations, 1964
175. Payments.
(1)Intimation of the grant of a pending enquiry award and its particulars shall be sent by the Controller of Defence Accounts (Pensions) by express letter to the Base Supply Officer, Bombay, who shall arrange payment of the award through ordinary money order.The money order charges shall be borne by the Central Government.(2)In remitting the pending enquiry award to the claimant, the Base Supply Officer, Bombay shall explain to the payee the object and the nature of the award and make it clear that the award is provisional only and shall cease if and when the pension is sanctioned or the claim to pension is rejected.(3)In a case where a pending enquiry award is sanctioned to a claimant to disability pension who lives in Nepal, the award, instead of being remitted by money order, shall be paid to the claimant in lump sum when he visits the Recruiting Office, Kunraghat or Ghoom or the Indian Embassy, Nepal, as the case may be, provided that during the time that lapses between the sanctioning of the pending enquiry award and the claimant's visit, the claim is not finally rejected or sanctioned.(4)In the case of claimants to family pension, who live in Nepal, the Recruiting Officers for Gorkhas at Kunraghat and Ghoom or the Indian Embassy, Nepal, as the case maybe, shall disburse pending enquiry awards at their discretion in lump sum for the period during which, in their opinion, the individuals remained eligible for special family pension. All payments of pending enquiry awards and also all amounts which have been sanctioned and which are not paid, shall be notified to the Base Supply Officer, Bombay.The amount of pending enquiry award and the period for which payment has been made, shall also be recorded in Part H of the Pension claim Form 22 (RIN 239) and Form 23 (RIN 240) specified in Appendix VIII; in cases where no payment has been made, a note to that effect shall be made in the form.
