Section 51(2) in The Navy (Pension) Regulations, 1964
(2)This regulation applies to a case where an officer(a)is killed in action or dies of wounds sustained in action, or(b)without serious negligence or misconduct on his part(i)is killed while on flying duty or parachute jumping duties in a service aircraft or while being carried on duty in a service aircraft, under proper authority, or dies of injuries sustained in such circumstances, or(ii)though not serving in an operational area, dies of a cause attributable to circumstances which, in the opinion of the Central Government, are similar to those encountered on field service or in operations; or(c)suffers a violent death while employed in aid of the civil power.Explanation. - An officer employed on the work of disposal by demolition, burning, burail breakdown or dumping of unserviceable stocks of explosives shall be deemed to be on field or operational service for the purpose of eligibility of the widow to death gratuity under clause (b)(ii).[Explanation. - The provisions of sub-clause (i) of clause (b) of sub-regulation (2) shall also apply to flights in civil or chartered aircraft.] [Added by S.R.O. 309, dated 5th September, 1974]
