Section 49 in The Navy (Pension) Regulations, 1964
49. Serious negligence or misconduct.
- If the death of an officer is wholly or partly due to his serious negligence or misconduct, the special family pension otherwise admissible may be reduced by the competent authority to such extent as may appear to the authority to be reasonable in the circumstances of the case:Provided that no reduction in special family pension or children's allowance shall be made where a family gratuity is refused on grounds of serious negligence or misconduct.
