Section 180(1) in The Navy (Pension) Regulations, 1964
(1)A recipient or pension or children's allowance resident in India may draw his or her pension or allowance through a duly authorised agent approved by the Central Government.The agent shall execute a bond to refund over payments and produce at least once a year a life certificate in respect of the recipient signed by any of the persons authorised by regulations 189 and 194 to sign such certificates.
