Section 170(1) in The Navy (Pension) Regulations, 1964
(1)The pending enquiry award is intended to relieve the financial difficulties of personnel below officer rank and their dependants when such personnel are invalided out of the service or die and the invaliding disability or the cause of death is considered prima facie due to service or is accepted as such, by the competent authority with reference to the applicable entitlement rules. Provisional awards may be made pending completion of the enquiries and other steps which may be necessary before a pension claim can be finally admitted.
