Section 52 in The Navy (Pension) Regulations, 1964
52. Education allowance.
(1)Where the death of an officer occurred in the circumstances specified in regulation 50 and the officer is survived by a legitimate child or legitimate children eligible for children's allowance under that regulation, the Central Government may if, in their opinion, the pecuniary and other circumstances of the case so justify, grant an education allowance to the child or, as the case maybe, to each of the children at the rates specified in sub-regulation (2) :Provided that the education allowance under this regulation shall be payable irrespective of whether the widow was or was not separated from her husband at the time of the officer's death and shall be admissible only to children above 5 years of age.(2)The education allowance shall be granted(a)where the deceased officer was on the branch list, at a rate not exceeding Rs. 360 per annum per child;(b)in other cases, at a rate not exceeding Rs. 480 per annum per child.
