Section 54 in The Navy (Pension) Regulations, 1964
54. Continuance of children's allowance, and education allowance after 18 years.
- Notwithstanding anything contained in regulations 50, 52 and 64, the children's allowance, whether special or ordinary and the education allowance to children may at the discretion of the Central Government be granted to a child over 18 years of age or be continued beyond the age of 18 years in the following circumstances, namely :(a)in the case of all allowances, if the child is being educated at a secondary school, a technical school or a university ; and(b)in the case of children's allowance special or ordinary, also if the child is an appretice receiving not more than a normal wage or if the child is incapable of self-support by reason of mental or physical infirmity which arose before it attained the age of eighteen years and is in distressed circumstances.
