Section 115 in The Navy (Pension) Regulations, 1964
115. Serious negligence or misconduct.
- Where the death of an individual is wholly or partly due to his serious negligence or misconduct, the amount of special family pension or children allowance or gratuity otherwise admissible may be reduced by the competent authority to such extent as may appear to that authority to be reasonable in the circumstances of the case :Provided that no such reduction shall be made in a case where family gratuity under regulation 133 has been withheld on grounds of serious negligence or misconduct.
