Section 134(1) in The Navy (Pension) Regulations, 1964
(1)Subject to the provisions of regulations 135 and 139 children's allowance may be granted to each natural [including validly adopted] [Substitued by S.R.O. 22, dated 1st January, 1968] child of an individual if his death was due to, or hastened by, either a wound, injury or disease which was attributable to service in the Indian Navy or the aggravation by service in the Indian Navy of a wound, injury or disease which existed before or arose during the service provided that :(i)the child is not in receipt of special family pension;(ii)in the case of a son, he was below the age of eighteen on the date immediately following the date of death of the deceased sailor which created the claim;(iii)in the case of a daughter, she is unmarried or if married, below the age of sixteen on the date aforesaid.[Explanation :- The term "child" used in the above or other regulation in this sub-section, in respect of special family pensionary awards shall be deemed to include such a child born out of a marriage after discharge or invalidment of the individual.] [Substitued by S.R.O. 22, dated 1st January, 1968]
