Section 50(c) in The Navy (Pension) Regulations, 1964
(c)in the absence of the widow and children eligible for the pension or allowance, a special dependents pension to the parents, if the parents were largely dependent on the officer at the time of his death or the father is dead or, if living, is incapable of self support through age or infirmity and in every case, the pecuniary and other circumstances of the parent or parents are such as in the opinion of the Central Government justify the grant;
