Section 194 in The Navy (Pension) Regulations, 1964
194. Identification of a pensioner.
(1)Except as provided for in sub-regulation (2) of regulation 180 a pensioner shall take payment in person and shall be identified by comparison with the descriptive roll and pension certificate. In the case of service and disability pensioners they shall, in addition, be identified with reference to their photographs.(2)In the case of severely wounded and infirm pensioners and female pensioners who are not accustomed to appear in public, personal attendance shall not be necessary. Payment shall be made to are representative of the pensioner on the production of(i)the pension certificate;(ii)subject to the provisions of sub-regulations (3) and (4) a certificate signed by a Gazetted Officer of the Central Government or any State Government or by some other respectable person that the pensioner is alive. The certificate must bear the signature or the left thumb impression of the pensioner taken in the presence of that officer or person; [and shall be produced once in six month.](iii)a written authority from the pensioner to the representative bearing the signature or the left thumb impression of the pensioner together with a specimen of the signature or thumb impression of the representative.(3)If the life certificate referred to in sub-regulation (2) is given by [a retired gazetted officer pensioner"] [Inserted by S.R.O. 95, dated 15th February, 1975.] a junior commissioned officer/junior commissioned officer pensioner, a sub-inspector of police, a sub-post master drawing not less than Rupees fifty per mensem, a tehsildar, a village headman, a patti patwari (in the case of Garhwali pensioners residet in Kumaon), or the head of the village panchayat, who is acquainted with the pensioner, it shall be accepted by the pension disbursing officer, if he has no reason to doubt the veracity of such a certificate. He shall inform the pensioner's representative of any further guarantee which he may require to safeguard the payment being received by the correct person. He shall also make independent enquiries once a year to satisfy himself that the pensioner is alive.(4)In the case of a Gorkha pensioner living in Nepal who is physically unable to apply for his pension in person, payment may be made through a pension disbursing officer in India or under arrangements by the Indian Embassy, Nepal to a representative under the conditions prescribed above but the life certificate shall be signed by either two male pensioners if below junior commissioned officer's rank or by a pensioner of Joint Commissioned Officer's rank acquainted with the pensioner.In case of pensioners residing in Sikkim and Bhutan who are physically unable to draw their pensions in person, payment may be made by the Political Officer there, through a representative in accordance with the procedure indicated above.[The Political Officer at Sikkim or Buthanshall obtain once a year a life certificate from Sikkim or Bhutan Government, as the case may be, for every such pensioner residing in those countries. Gorkha military pensioners residing in Nepal shall themselves be responsible for furnishing annually a life certificate signed by two male military pensioners and countersigned by an official of the Nepal Government.] [Substitued by S.R.O. 95, dated 15th February, 1975](5)The pension disbursing officer is personally responsible for any payment wrongly made. In case of doubt he shall consult the Controller of Defence Accounts (Pensions) without prejudice to the provisions of Regulation 4.[195 to 197.[* * *] [Omitted by S.R.O. 139, dated 31st May, 1982]
