Section 127 in The Navy (Pension) Regulations, 1964
127. [ Rank and group on which special family pension and gratuity is assessed [Inserted & Substitued by S.R.O. 309, dated 5th September, 1974]
- The special family pension and gratuity shall be assessed on the substantive rank or higher paid acting rank if any, and group held by an individual on any of the following dates, whichever is the most favourable:](a)The date of death occurs in service, or date of discharge or invaliding if death takes place after discharge or invaliding; or(b)the date on which the individual sustained the wound or injury or was first removed from duty on account of the disease causing his death; or(c)If he rendered further service and during and as a result of such service suffered aggravation of the disability, the date of his later removal from duty on account of the disability.Explanation :- In the case of an individual, who on account of misconduct or inefficiency, is reverted to a lower rank subsequent to the date on which the cause of death originated, the rank for assessment of special family pension and gratuity shall be the rank held on the date mentioned in clause (a).
