Section 140 in The Navy (Pension) Regulations, 1964
140. When children's allowance is admissible in conjunction with special family pension.
- In cases where a child is the nominated heir and has been granted a special family pension, the children's allowance may be granted to him in addition if and for so long as either of the parents of the deceased or the widow is alive and is otherwise eligible for special family pension.Sub-section IV-Awards in respect of deaths not due to service
