Section 131(a) in The Navy (Pension) Regulations, 1964
(a)The whole or a portion of special family pension which ceased on the death or disqualification of the previous recipient may be continued to the father or the mother if he or she or both are eligible provided that, the pension to be continued, plus(i)the average monthly income of the father or mother or both from permanent sources, and(ii)the average monthly contribution which any son, whether willing or unwilling to support, is in a position to make towards his and/or her support, does not exceed the full special family pension admissible under these regulations.
