Section 117 in The Navy (Pension) Regulations, 1964
117. Special family pension.
- A special family pension maybe granted to the family of an individual if his death was due to or hastened by-(a)a wound, injury or disease which was attributable to service,(b)the aggravation by service of a wound, injury or disease which existed before or arose during such service :Provided that no pensionary award in respect of the death of an individual who is in receipt of a constant attendance allowance shall be admissible unless it is proved to the satisfaction of the sanctioning authority that although the disabled sailor had relatives, they were unable to look after him properly :Provided further that where such authority is not so satisfied, it shall refer the case to the Central Government to be considered on merits.
