Section 312 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
312. Pecuniary Benefits.
- The award of the medal shall carry with it an annuity of [Rs. 100] [Substitued by S.R.O. 56, dated 6th February, 1967.] admissible with effect from the 15th August of the year for which the award is made. On the death of the awardee, the amount due to date shall be paid to his estate, otherwise the annual grant shall be paid in arrears on the 1st of April. On his transfer to the pension establishment or promotion to commissioned rank and medal may be retained by the awardee but the annual grant of [Rs. 100] [Substitued by S.R.O. 56, dated 6th February, 1967.] attached thereto, shall be stopped, and shall not be resumed by the pensioner in the event of his re-entry in Service.
