Section 56 in The Navy (Pay And Allowances) Regulations, 1966
56. Limit as to amount.
(1)When the death of an officer occurs in a peace station, a grant-in-aid to the extent of the actual cost of the funeral subject to a maximum amount of [Rs. 250] [Inserted & Substitued by S.R.O. 9-E, dated 19th March, 1974] shall be admissible.(2)The funeral expenses of an officer whose death occurs while serving in a mission or post abroad or of an Indian domestic servant of such officer dying while on duty abroad and whose passage has been met by the Central Government, shall be met by that Government in full.(3)In the case of death of a member of the family of an officer in circumstances referred to in sub-regulation (2), the liability of the Central Government shall be limited to the difference between the actual funeral expenses (excluding the cost of shawl that may he placed on the dead body) and the cost of an appropriate funeral in India which has been assessed at Rs. 150.(4)[ In cases where it becomes necessary to preserve the dead bodies of Naval officers in a mortuary awaiting arrival of the next of kin to take part in the funeral, mortuary charges incurred shall be reimbursed subject to a ceiling of Rs. 35 per day for a maximum period of three days.] [Inserted & Substitued by S.R.O. 9-E, dated 19th March, 1974]
