Section 171 in The Navy (Pension) Regulations, 1964
171. Circumstances in which pending enquiry award may be made.
- In the following cases Pending Enquiry Awards may be made:(a)Disability pension claims.Cases in which the Controller of Defence Accounts (Pensions) is unable to sanction a disability pension within a month of the receipt of the claim in his office; and(i)the Controller of Defence Accounts (Pensions) is satisfied that prima facie the disability is attributable to or aggravated by the individual's service or when this is not the case, entitlement is conceded by the competent authority, or in the opinion of the local administrative authorities, in injury cases, and of medical boards in disease cases, the disability is attributable to or aggravated by the individual's service before 1st April 1948, and(ii)the disability is assessed at twenty per cent or above.(b)Special family pension and children's allowance claims.Cases of the following types in which the Controller of Defence Accounts (Pensions) is unable to sanction a special family pension or children's allowance within a month of the receipt of the claim in his office:(i)cases of death in action and battle accident cases;(ii)cases where the Controller of Defence Accounts (Pensions) is satisfied that prima facie the cause of death is attributable to or aggravated by the individual's service, or when this is not the case, as soon as entitlement is conceded by the competent authority;(iii)injury and disease cases where, in the opinion of the administrative authorities and the medical authorities respectively, the cause of death is due to individual's service before 1st April, 1948; and(iv)cases where the deceased sailor was in receipt of a disability pension or was admitted to such pension posthumously and the cause of death is accepted by the competent authority as attributable to or aggravated by his service.
