Section 141 in The Navy (Pension) Regulations, 1964
141. Extent of application.
- The pensionary benefits in this part shall be admissible to the widows of sailors who died or die on or after 1st October, 1957, of causes neither attributable to nor aggravated by service in the Indian navy.[141-A [Omitted & Inserted by S.R.O. 309, dated 5th September, 1974]- In respect of individuals who die of causes neither attributable to nor aggravated by naval service, the pensionary benefits in part A of this sub-section shall be admissible to the heirs specified in regulation 120.Explanation :- The awards will be granted to the heir nominated for the purpose of special family pension or if there is no such nomination or the nominated heir is dead or disqualified under clauses (i) to (iii) below, to the eligible heir who stands highest in the list of living heirs. No award will, however, be paid to(i)Father or mother who was not dependent on the deceased sailor ;(ii)a mother, who is widow at the time of her son's death or who have become widow thereafter, has remarried;(iii)a daughter in the event of her marriage.]
