Section 192 in The Navy (Pension) Regulations, 1964
192. Mode of payment.
(1)Subject to the provisions of sub-regulation (2), a pension to any sailor or to any of his legal heir, payable under these Regulations shall be paid only after it has become due. In the State or Union territory specified in column 1 of Appendix XI such pension shall be payable as specified against that State or Union territory in column 2 thereof.(2)The provisions of clauses (i), (iii), and (iv) of sub-regulation (2) of regulation 187 shall apply in relation to pension payable to sailors and their families as they apply in relation to pension payable to officers and their families.
