Section 124(a) in The Navy (Pension) Regulations, 1964
(a)Where there is a nomination-(i)if on the date, on which the sanctioning authority decides that the claim to special family pension is admissible, the nominated heir is alive and eligible, the pension shall be granted to him or her;(ii)if on the date referred to above the nominated heir is dead or disqualified, the pension shall be granted to the heir who stands highest in the list of living heirs specified in regulation 120 and is eligible under regulation 123;(iii)if the heir (other than the widow) who is nominated for the special family pension waives his or her claim in favour of the widow, the pension shall be granted to the widow, provided she is eligible on the date referred to in sub-clause (i);(iv)[ If a father is below 50 years of age on the date referred to in sub-clause (i), he will be deemed to be eligible for the original grant of pension as a first life award, provided the widow or mother of the deceased sailor is also alive. On his death or disqualification, the person shall be transferred to the widow or continued to the mother under regulations 130 and 131 respectively, as the case may be. If a father below 50 years of age is the sole survivor, he will remain ineligible for the grant of family pension for so long as he does not attain the age of 50 years.] [Substitued and Inserted by S.R.O. 309, dated 5th September, 1974]
