Section 131 in The Navy (Pension) Regulations, 1964
131. Continuance of special family pension.
(a)The whole or a portion of special family pension which ceased on the death or disqualification of the previous recipient may be continued to the father or the mother if he or she or both are eligible provided that, the pension to be continued, plus(i)the average monthly income of the father or mother or both from permanent sources, and(ii)the average monthly contribution which any son, whether willing or unwilling to support, is in a position to make towards his and/or her support, does not exceed the full special family pension admissible under these regulations.(b)The maximum amount of special family pension which can be continued under clause (a) shall be rupees fifty per mensem in the case of parents of Chief Petty Officers and rupees thirty-five per mensem in the case of parents of Petty Officers and below.(c)Continuance of a special family pension beyond the second life shall not be permissible.(d)The continuance of a family pension (or the rectification of the rate where the continuance of such pension has already been sanctioned but at a lower rate through error of facts) shall be sanctioned from the date of application, subject to the grant of a maximum of five years' arrears preceding the date of the pension payment order notifying the award or increase. In a case, where no action has been taken on a previous application, or it has been turned down in error and the applicant has not re-submitted the claim for more than a year afterwards, arrears shall be allowed, subject to the above maximum from the date of the application which is pursued to the above maximum from the date of the application which is pursued to a finality and leads to the award or increase of pension.
