Section 183(c) in The Navy (Pension) Regulations, 1964
(c)Where the insane pensioner is in the charge of a friend or any other relation.-The pension or gratuity or children's allowance shall be payable in two shares-one to the person having charge of the lunatic and another to the dependants of the pensioner on production of the documents referred to in clause (a). The size of the two shares shall be determined by the competent authority in consultation with the local civil authorities and pending such determination, half of the pension or gratuity or children's allowance shall be paid to the dependants of the pensioner.
