Section 123(1) in The Navy (Pension) Regulations, 1964
(1)A relative specified in regulation 120 shall be eligible for the grant of a special family pension, provided;(i)General. - Subject to the provision of regulation 126 he or she is not in receipt of another pension from the Central Government or any State Government.(ii)Subject to the provisions of regulation 126 he or she is not employed under the Central Government or any State Government.(iii)Widow. - the widow has not remarried :Provided that the condition shall not apply to a widow who has remarried the deceased sailor's brother, and continues to live a communal life with, or contributes to the support of, the other living eligible heirs.(iv)Father. - the father is above fifty years of age;Provided that if the father is below fifty years of age, he shall be eligible for a family pension, only(a)if he is incapable of self-support by reason of a physical or a mental infirmity; or(b)for so long as any of the following are being supported by him the deceased's widow if not re-married, any sons of the deceased under eighteen years of age or eighteen years and over if incapable of self-support by reason of a physical or a mental infirmity; any unmarried daughters of the deceased.(v)Mother. - the mother, who is a widow at the time of her son's death or who becomes a widow thereafter, has not remarried;Provided that if she had remarried before her son's death, she shall remain eligible for a special family pension, unless and until she again becomes a widow and remarries.(vi)Son. - the son is below the age of eighteen years;Provided that a son above the age of eighteen years shall be eligible for pension only if he is incapable of self-support by reason of a physical or mental infirmity, which arose before he attained the age of eighteen years.(vii)Daughter. - the daughter has not married.
