Section 145 in The Navy (Pension) Regulations, 1964
145. Gratuity to the widow of a reservist who dies due to causes not attributable to service before completion of his combined Naval and Fleet Reserve Service.
(1)The widow of a person in the Indian Naval Reserve Forces (other than an officer) who dies while in the Indian Naval Reserve Forces due to causes neither attributable to nor aggravated by service in the said Forces, before completion of his combined Naval and Fleet reserve service shall be granted a gratuity that would have been paid had he been discharged at the end of his service in the Indian navy.(2)The grant of the above gratuity shall be subject to the conditions prescribed in regulations 4, 8 and 75 and also to the following conditions :(i)the widow has not remarried a person other than the brother of the deceased;(ii)the deceased had not elected to be governed by the Pension Regulations, 1943;(iii)the widow is not in receipt of any pension or has not received any gratuity from the Central Government or any State Government or from any undertaking of such Government in which the deceased was an employee at the time of his death.
