Section 172 in The Navy (Pension) Regulations, 1964
172. Amount and date of effect-(a) Disability pension claims.
(1)A pending enquiry award shall be made at a monthly rate equal to the appropriate rate of disability pension based on the degree of disablement assessed by the medical board or the medical adviser (Pensions), where the case is referred to him :Provided that where the individual has been granted anticipatory pension, the award shall be at the rate equal to the disability element of disability pension.(2)The award shall be made with effect from the date following that of discharge from the service.(b)Family pension and Children's allowance claims. - (1) A pending enquiry award shall be made at a monthly rate equal to :(i)the appropriate amount of family pension, plus(ii)the appropriate amount of children's allowance according to the number of living minor children, if any, shown in the service records.(2)The award shall be made with effect from the date following that of the death of the individual but in a case where family allotment has been paid and the allottee is the recipient of the award, the award shall commence from the date following that up to and for which family allotment has been paid.Explanation. - In this sub-regulation and sub-regulation (2) of regulation 174, "family allotment" means the amount allotted to be sent to the family of the individual and "allottee" means the person who receives the amount allotted.(3)In a case where, the documents necessary to determine entitlement to family pension are received in the office of the Controller of defence Accounts (Pensions) after a period of twelve months from the date of death or the date specified in sub-regulation (4) of regulation 205, as the case may be, the grant of arrears of pending enquiry award shall be regulated by regulation 205.
