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Union of India - Section

Section 61 in The Navy (Pension) Regulations, 1964

61. Rates of ordinary pension and children's allowance.

(1)Ordinary family pension shall be at half the rate of special family pension laid down for the appropriate rank in regulation 60(a).
(2)The rates of children's allowance (ordinary) are as under:-
Officersother than those of the Branch List Officersof the Branch List
(i)If motherless-Rs. 400 per annum per child Rs-300per annum per child
(ii)Otherwise-Rs. 240 per annum per child Rs.180 per annum per child
Explanation. - Children's allowance at 'motherless' rate may also be granted in cases where the child is in the legal custody of a person other than its mother, or step mother and is being maintained by such a person.
(3)If the deceased officer was placed on the retired list on account of inefficiency or in discreditable circumstances and was granted a reduced pension, the ordinary family pension to the widow shall be reduced by half the percentage by which the officer's service pension was reduced.