Section 125 in The Navy (Pension) Regulations, 1964
125. [Date from which a grant of special family pension takes effect [Relettered, Inserted & Substitued by S.R.O. 309, dated 5th September, 1974]
(1)The original grant of special family pension shall be made as a first life award from the date following that of casualty which created the claim, to the highest living heir on the date referred to in regulation 124(a)(i). Pending enquiry award already paid, if any, shall be adjusted in accordance with regulation 177 of the Navy (Pension) Regulation 1964.(2)If on the date referred to in sub-regulation (1), all the eligible members are dead or disqualified, the arrears may only be paid at the discretion of the Central Government.(3)In no case shall claim preferred after incurring of disqualification be entertained.]
