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Union of India - Section

Section 133 in The Navy (Pension) Regulations, 1964

133. Family gratuity.

(a)Family gratuity at the rates laid down in clause (c) may be granted in addition to special family pension to the family of an individual who-
(i)is killed in action or dies from wounds sustained in action; or
(ii)is killed, otherwise than through his own serious negligence or misconduct, while on flying duty or parachute jumping duties in a service aircraft or while being carried on duty in a service aircraft under proper authority, or dies of injuries sustained in such circumstances; or
(iii)dies, otherwise than through his own serious negligence or misconduct, of a cause attributable to circumstances which, in the opinion of the local administrative authorities, are similar to those encountered on field service or in operations; or
(iv)suffers a violent death while employed in aid of civil power :
Provided that in cases under clause (iii), the circumstances of death are accepted by the Central Government as similar to those encountered on field service or in operations.Explanation. - [(1) An individual employed on the work of disposal by demolition, burning, burial, breakdown or dumping of unserviceable stocks of explosives shall be deemed to be on field or operational service for the purpose of eligibility of the heirs to death gratuity under clause (iii).] [Substitued by S.R.O. 22, dated 1st January, 1968][Explanation 2 - The provisions of clause (a) (ii) shall also apply to flights in a civil or chartered aircraft for so long as similar orders exist in respect of Central Civil Government Servants.] [Substitued by S.R.O. 22, dated 1st January, 1968]
(b)
(i)Except as provided for in regulation 166 family gratuity shall be payable to the recipient of the special family pension.
(ii)if, on the date on which the sanctioning authority decides that the claim to a special family pension is admissible, all the members in the list of eligible heirs have died or become disqualified, the gratuity shall be payable only under the orders of the Central Government to the other heirs of the deceased sailor on production of a succession certificate.
(c)The rates of family gratuity are :-
ChiefArtificer/Chief Mechanician 900
ChiefPetty Officer/Artificer III, H & I Classes/Mechanician III,II & I Classes. 600
PettyOfficer/Artificer IV Class/Mechanician IV Class 400
LeadingSeaman and equivalent/Artificer V Class/ Artificer Acting IVClass 300
AbleSeaman and equivalent 250
OrdinarySeaman and equivalent 250
Boysand Apprentices 250
Sub-section III-Children's Allowance