Section 53 in The Navy (Pension) Regulations, 1964
53. Ordinary family pension and children's allowance when admissible.
(1)An ordinary family pension to the widow of an officer who, while on the active list or on the retired list, dies on account of causes neither attributable to nor aggravated by service and a children's allowance to the officer's legitimate children under eighteen years of age may be granted if(i)the officer married before joining the service or while on the active list and before retirement;(ii)the officer was not over fifty years of age at the time of his marriage;(iii)the officer was not more than twenty five years older than his wife;(iv)the officer survived his marriage by at least one year, unless it can be shown that he was manifestly in good health at the time of his marriage and that his death due to a disease or injury resulting from causes not within his control;(v)the officer, being liable to service, had not been excused at his request, from serving, after being officially warned that his widow would thereby forfeit all claim to pension;(vi)the officer did not retire with a gratuity;(vii)the officer had not less than the following periods of service qualifying for pension as a commissioned officer(a)if he died whilst on the active list or after compulsory retirement on account of age or if he retired on account of ill health rendering him permanently unfit for further service-ten years;(b)if he died after having retired voluntary or for inefficiency or in disreputable circumstances-twenty years;and(viii)the widow was not separated from her husband at the time of his death:Provided that where an officer who had been promoted from the lower deck had rendered qualifying service for a period less than that prescribed in clause (vii), the Central Government may, if the officer had rendered a total service as officer and as sailor for 10 years or, as the case may be, 20 years, grant a pension or an allowance or both under this regulation at such rate as they consider reasonable.[***] [Omitted by S.R.O. 159, dated 9th February, 1969]
