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Union of India - Section

Section 190 in The Navy (Pay And Allowances) Regulations, 1966

190. Language awards.

(1)The monetary grants for qualifying in modern foreign languages and Indian languages are as laid down in the Language Regulations for the Armed Forces.
(2)The fact of passing a language examination by a Commissioned Officer shall be notified in the return of appointments, promotion and awards issued by the Chief of the Naval Staff and such notification shall be the authority for the admission of the prescribed award by the Controller of Defence Accounts (Navy).["191. Gallantry decorations awarded after the 15th August, 1947-Rates and conditions. [Substituted by S.R.O. 19-E, dated 23rd October, 1986]
(1)The rates of special pension per month attached to gallantry decorations awarded to any officer or sailor shall be as given hereunder:-]
GallantryAward PensionPer month
(a)(i)ParamVir Chakra Rs.100
(ii)EachBar to Param Vir Chakra Rs40
(b)(i)MahaVir Chakra Rs75
(ii)Each Bar to Maha Vir Chakra Rs25
(c)(i)VirChakra Rs50
(ii)Each Bar to Vir Chakra Rs20
(d)(i)AshokaChakra Rs90
(ii)Each Bar to Ashoka Chakra Rs35
(e)(i)KirtiChakra Rs65
(ii)Each Bar to Kirti Chakra Rs20
(f)(i)ShouryaChakra Rs40
(ii)Each Bar to Shourya Chakra Rs16
The above rates will take effect from 1st January 1972 and will be applicable to all awards made after 15th August 1947.
(2)The pensions shall be admissible with effect from the date of the act or event in respect of which the decoration is granted.
(3)Pension for only one decoration (and a bar or bars thereto) shall be drawn at a time; and the less favourable rate of pension shall be relinquished from the date of grant of the higher decorations.
(4)The pension shall be admissible to the recipient of the decoration till his death, and on his death to his widow who has been lawfully married to him by valid ceremony; and she shall continue to receive the pension until her re-marriage or death: l'rovided that such payment shall be continued to a widow who remarries her late husband's brother and continues to live with the deceased's other living heirs who are eligible for family pension.Explanation. - Ordinarily, the pension payable to an officer/sailor shall, on his death, be paid only to the widow who was his first wife. But with the special sanction of the Central Government, such pension may be divided equally between all the widows of the recipient, and payments to all the widows shall cease when the pension to the widow who was his first wife, ceases to payable as herein before provided.
(5)When the award is made posthumously to a bachelor, the monetary allowance shall be paid to his father or mother, and in case the posthumous awardee is a widower, the allowance shall be paid to his son below 18 years or unmarried daughter as the case may be.
(6)Pension under this regulation is liable to be forfeited on conviction for the following offences and shall be stopped with effect from the date indicated in the Gazette of India notifying the forfeiture of the award namely:
(a)Treason
(b)Sedition
(c)Mutiny
(d)Cowardice
(e)Desertion during hostilities
(f)Murder
(g)Dacoity
(h)Rape
(j)Unnatural offences.
Such pension as may have been forfeited shall become payable on the restoration of the award as notified in the Gazette of India.[191-A. Monetary rewards. [Inserted & Substitued by S.R.O. 9(E),dated 19th March, 1974]
(1)Gorkha Commissioned officers and sailors of Nepalese domicile in the Navy, who are awarded the gallantry decorations shall receive special lump sum monetary rewards as specified below, namely :]
(a)Param Vir Chakra [15000] [Substitued by S.R.O. 132, dated 9th May, 1989]
(b)MahaVir Chakra [Rs. 10,000] [Substitued by S.R.O. 132, dated 9th May, 1989]
(c)VirChakra [Rs. 5000] [Substitued by S.R.O. 132, dated 9th May, 1989]
(2)The award of a bar to the medal will not entitle the recipient of the same to a further reward.
(3)In the case of posthumous awardees and awardees who died before the receipt of the reward, the lump sum monetary reward shall be paid to their heirs in the order mentioned below, namely:
(i)the widow of the deceased;
(ii)the male lineal descendent of the deceased in the male line of descendent;
(iii)the unmarried daughters of the deceased;
(iv)the parents of the deceased.)