Section 50 in The Navy (Pension) Regulations, 1964
50. Special family pension.
- Where the death of an officer was due to or hastened by a wound, injury or disease which was attributable to service or was due to aggravation by service of a wound, injury or disease which existed before or arose during service, and in the case of death after retirement, if the officer had retired otherwise than voluntarily, the members of the family of the officer may be granted special family pension as follows, namely:(a)a special pension to the widow, if(i)the officer married before joining service or while on the active list and before he received the wound or injury or before he was removed from duty on account of disease;(ii)in the case of death due to a disease the officer survived the marriage by at least a year unless it can be shown that he was manifestly in good health at the time of marriage;(iii)the widow was not separated from her husband at the time of his death;(b)a special children's allowance to the legitimate children of the deceased officer below 18 years of age if the conditions in clause (a) are fulfilled;(c)in the absence of the widow and children eligible for the pension or allowance, a special dependents pension to the parents, if the parents were largely dependent on the officer at the time of his death or the father is dead or, if living, is incapable of self support through age or infirmity and in every case, the pecuniary and other circumstances of the parent or parents are such as in the opinion of the Central Government justify the grant;[Explanation. - The widowed mother of an officer who remarries during the life-time of the officer but becomes a widow again before his death may be granted an award of dependant's pension, if otherwise admissible. For the purpose of determining the pecuniary circumstances of such widowed mother, resources, if any available to her from her second husband, shall also be taken into account.](d)in the absence of any of the above relations so eligible, a special dependents pension to the brothers and sisters. if the brothers and sisters were largely dependent on the officer at the time of his death and their pecuniary and other circumstances are such as in the opinion of the Central Government, justify the grant.Explanation. - For the purpose of this regulation, service rendered in aid of the civil power shall be treated as service in the Indian Navy.[Explanation. - The widowed mother of an officer who remarries during the life-time of the officer but becomes a widow again before his death, may be granted an award of dependant's pension, if otherwise admissible. For the purpose of pecuniary circumstances, resources, if any available to the widow from her second husband, will also be taken in amount.] [Inserted by S.R.O. 309, dated 5th September, 1974]
