Section 165(1) in The Navy (Pension) Regulations, 1964
(1)The competent authority may pay an amount equivalent to seventy-five per cent of the family gratuity (subject to eventual adjustment against the family pensionary awards) immediately on receipt of the prescribed report accompanied by the relevant documents, to the widow of an officer or to the family of a sailor who is killed while on flying duty in a service aircraft or while being carried on duty in [an aircraft] [Substitued & Omitted by S.R.O. 95, dated 15th February, 1975] under proper authority.
