Section 173(2) in The Navy (Pension) Regulations, 1964
(2)An award of family pension and children allowance shall be made to the heir nominated for family pension as shown in service records or if the nominated heir is dead or if there is no nomination, to the living heir standing highest among the eligible relatives without verification in either case as to his or her eligibility for family pension and children allowance under these regulations except to the extent that such verification can be made on the basis of entries in the service records.Any case of doubt shall be submitted for orders of the Central Government.
