Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(2) in The Navy (Pension) Regulations, 1964

(2)The rates of children's allowance (ordinary) are as under:-
Officersother than those of the Branch List Officersof the Branch List
(i)If motherless-Rs. 400 per annum per child Rs-300per annum per child
(ii)Otherwise-Rs. 240 per annum per child Rs.180 per annum per child
Explanation. - Children's allowance at 'motherless' rate may also be granted in cases where the child is in the legal custody of a person other than its mother, or step mother and is being maintained by such a person.