Section 166 in The Navy (Pension) Regulations, 1964
166. Procedure for payment.
(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.(2)Where the deceased individual was a sailor-(i)The Controller of Defence Accounts (Pensions) shall sanction the payment of the appropriate amount and intimate the particulars to the Base Supply Officer, Bombay.(ii)The Base Supply Officer, Bombay shall remit the amount through ordinary money order to the heir nominated for special family pension, or if the nominated heir is dead or there is no nomination, to the living heir standing highest among the eligible heir without verification in either case as to his or her eligibility for special family pension, apart from those which can be checked from the latest entries in the service records.Either of the following intimation shall be recorded in the footnote of the money order form :-Cases of death due to flying accidents or parachute jumpingThe sum of Rs .............as family gratuity consequent on the death of your ..............(here insert) relationship, rank and name of the deceased individual) is sent herewith as provisional payment till the necessary enquiries and investigations are completed and your correct entitlement to the pensionary awards, in respect of late............is determined. The amount now advanced will be adjusted against the family pensionary awards which are finally found to be admissible.ORCases of death in action, due to wound sustained in action or of violent death in aid of civil power.The sum of Rupees ..........................as family gratuity consequent on the death of your .........................(here insert relationship, rank and name of the deceased individual), is sent herewith. This amount represents the final payment of family gratuity and no further award of gratuity will be admissible to any other heir if, after completion of necessary enquiries and investigation, it is found that special family pension is admissible to any such heir.(iii)The Base Supply Officer, Bombay shall inform the Ministry of Defence, Naval Headquarters, Captain Naval Barracks, Bombay, and the Controller of Defence Accounts (Pensions), of the particulars of the remittance, as also its actual payment when made to the heir of the deceased to whom the family pension is due. The Captain Naval Barracks shall indicate the amount of family gratuity if any, paid on the family pension claim form as also on the last pay certificate, for eventual adjustment.
