Section 129 in The Navy (Pension) Regulations, 1964
129.
[(a) If the recipient of a special family pension refuses to contribute proportionately towards the support of other eligible heirs in the family who were dependent upon the deceased sailor, or if the pension is in the name of a child but is not devoted to the interests of the family generally, the competent authority may on the basis of the verification/ investigation report rendered by the recruiting organisation and attested or countersigned by any one of the undermentioned local civil authorities divide 2t his discretion for reasons to be recorded in writing in special family pension among the eligible heir(s) of the deceased sailors.-(i)Sarpanch of village(ii)Any serving or retied Gazetted Officer, civil or military, including JCO(iii)Sub Postmaster(iv)Qanungo or Patwari(v)Sub-Inspector of Police(vi)A member of a Municipal Corporation or Committee or of a Zila Parishad/District Board(vii)Panchayat President/Village Munsif/Patel/Village Officer/Panchayat Executive Officer(viii)Member of Parliament /Member of Legislative Assembly/Member of Legislative Council(ix)Oath Commissioner/Notary Public.Explanation. - The competent authority may order similar division of family pension at the time of initial grant if at the time of initial investigation of a claim it is found that the nominated heir is not living a communal life with other eligible heirs or he/she is not willing to contribute proportionately towards their support.] [Substitued by S.R.O. 22, dated 1st January, 1968](b)This division shall hold good only for the period during which the pension is payable to the original recipient. If during this period any of the parties to the division (other than the original recipient) is disqualified or dies his share shall be restored to the original recipient if he is the only one living or shall be divided among the remaining recipients, if there are more than one :Provided that the fact that an adult recipient of a special family pension refuses to contribute towards the children's support shall nor ordinarily justify the pension before divided.
