Section 205(3) in The Navy (Pension) Regulations, 1964
(3)The provision of this regulation shall apply to claims for transfer of family pension and increase of children's allowance.Explanation. - In regard to claim for transfer of family pension to the widow under regulation 130, the period of twelve months shall reckon from the date on which intimation regarding the death of disqualification of the recipient of the family pension is received by the Captain Naval Barracks, Bombay from the Controller of Defence Accounts (pensions) or from any other source.
