Section 126(3) in The Navy (Pension) Regulations, 1964
(3)Where the individual is in receipt of any pension under the civil rules, the amount of special family pension admissible under these regulations shall be reduced by the amount of such pension.(b)Where, however, the pecuniary circumstances of a claimant in receipt of another pensions are such that the operation of clause (a) is likely to cause undue hardship, the case shall be considered by the Central Government on merits whose decision thereon shall be final.(c)[ Family pension under these regulations shall not be abated or discontinued by the grant of a pension under the Central or State (Extraordinary) Pension rules. A special family pension under these regulations and an extraordinary pension under the civil rules in respect of the same person will not, however, be admissible.] [Substitued by S.R.O. 161, dated 1st May, 1969](d)[ The provisions of this regulation shall also be applicable when the recipient of a special family pension is, subsequently, employed under the Central Government or any State Government or granted another pension from such Government.] [Inserted & Substitued by S.R.O. 309, dated 5th September, 1974](e)[ Family pension granted under these regulations shall remain unaffected in cases where the claimant is in receipt of another pension under the Central or State Extraordinary pension rules.] [Inserted & Substitued by S.R.O. 309, dated 5th September, 1974]
