Section 121 in The Navy (Pension) Regulations, 1964
121. Ex gratia awards to other relatives.
- An exgratia award, at the discretion of the Central Government, may be made subject to the conditions.mentioned below, to a foster parent, [or a step child] [Substitued by S.R.O. 309, dated 5th September, 1974] or a minor brother or sister of an individual whose death takes place in this circumstances mentioned in regulation 117, namely-(a)the claimant has been left destitute; and(b)he was dependant on the deceased :Provided that an award under this regulation shall not be made if a special family pension is admitted to a member of the family specified in regulation 120.
