Section 134 in The Navy (Pension) Regulations, 1964
134. Conditions for grant of children's allowance.
(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]
