Section 55 in The Navy (Pay And Allowances) Regulations, 1966
55. Funeral expenses-a charge on the Central Government.
- The actual funeral expenses of an officer whose death occurs while on field service shall be a charge on the revenues of the Central Government.Explanation 1. - Deaths occurring on board ships and deaths resulting from accidents to service aircraft shall be treated as deaths on field service and actual expenses on such funerals shall be borne by the Central Government. This is subject to the condition that service funerals are provided for such cases.Explanation 2. - Funeral expenses in respect of deaths occurring on board ships in Indian ports, where a naval establishment is located, shall, however, be restricted to the limits laid down in regulation 56.
