Section 135 in The Navy (Pension) Regulations, 1964
135. Payment of children's allowance to a child in Government Employment.
- Children's allowance shall not be granted to a child who is in the employment of the Central Government or any State Government. If, however, the children's allowance exceeds the pay of appointment, half the children's allowance shall be paid in addition to pay. Full children's allowance shall be payable on termination of such employment.
