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Union of India - Section

Section 51 in The Navy (Pension) Regulations, 1964

51. Gratuity to widow.

(1)Where the death of an officer occurred in any of the circumstances specified in sub-regulation (2), the widow of the officer, if she was not separated from her husband at the time of his death, may, in addition to the pension to which she may be eligible under regulation 50, be granted a gratuity at the appropriate rate specified in sub-regulation (3).
(2)This regulation applies to a case where an officer
(a)is killed in action or dies of wounds sustained in action, or
(b)without serious negligence or misconduct on his part
(i)is killed 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
(ii)though not serving in an operational area, dies of a cause attributable to circumstances which, in the opinion of the Central Government, are similar to those encountered on field service or in operations; or
(c)suffers a violent death while employed in aid of the civil power.
Explanation. - An officer employed on the work of disposal by demolition, burning, burail 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 widow to death gratuity under clause (b)(ii).[Explanation. - The provisions of sub-clause (i) of clause (b) of sub-regulation (2) shall also apply to flights in civil or chartered aircraft.] [Added by S.R.O. 309, dated 5th September, 1974]
(3)The rates of gratuity under this regulation shall be as follows :
Rankof officer Gratuity
  Rs.
(i)General list Officers : 2000
Sub-Lieutenant 2670
Lieutenant 4000
LieutenantCommander. 6000
Commander 8000
Captain(less than 5 years in the rank). 10670
Captain(5 years or over in the rank)  
RearAdmiral 13000
ViceAdmiral 14500
Admiral 16000
(ii)Branch List Officers 1000