Section 46 in The Navy (Pension) Regulations, 1964
46. Officers who became non-effective.
- A special family pension shall be admissible in the case of an officer who held a permanent commission and who became non-effective during the period from the 27th October, 1947 to the 31st May, 1953, both days inclusive, if the cause of his death is attributable to or aggravated by service:Provided that the pension shall be granted from the 1st June, 1953, or the date from which it became admissible, whichever is later :Provided further that the beneficiary was alive on the 28th December, 1954.
