Section 166(1) in The Navy (Pension) Regulations, 1964
(1)Where the deceased individual was an officer-(i)The Controller of Defence Accounts (Navy) shall authorise the treasury from which the widow desires payment, to make payment of the appropriate amount. Where payment is desired through a Branch of the State Bank of India, a crossed cheque will be issued in favour of the widow for the appropriate amount.Payment shall be subject to the widow signing the following declaration :"Whereas the Controller of Defence Accounts (Navy), has consented provisionally to advance to me a sum of Rupees .............in anticipation of the completion of the enquiries and further investigation necessary to enable the Government to determine my entitlement to special family pensionary award in respect of late ....................I hereby acknowledge that, in accepting this advance, I fully understand that it is subject to adjustment on the completion of the necessary enquiries and further investigation, and promise to raise no objection to such re-adjustment, including the recovery of any amount advanced to me in excess of the pensionary award to which I maybe eventually found entitled."(ii)The Controller of Defence Accounts (Navy) will inform the Ministry of Defence, Naval Headquarters and the Controller of Defence Accounts (Pensions) of the action taken under clause (i). He will also indicate the amount of family gratuity if any, paid, on the last pay certificate of the deceased officer issued to the Controller of Defence Accounts (Pensions), for eventual adjustment.
