Section 189(2) in The Navy (Pension) Regulations, 1964
(2)A pensioner specially exempted by any State Government or Administration from appearing in pension, a female pensioner not accustomed to appear in public or a pensioner who is unable to appear in consequences of bodily illness or infirmity, may receive his or her pension through a representative upon the production of a life certificate signed by a Gazetted Officer of the Central Government or any State Government or by some other respectable person.
