Section 50(a) in The Navy (Pension) Regulations, 1964
(a)a special pension to the widow, if(i)the officer married before joining service or while on the active list and before he received the wound or injury or before he was removed from duty on account of disease;(ii)in the case of death due to a disease the officer survived the marriage by at least a year unless it can be shown that he was manifestly in good health at the time of marriage;(iii)the widow was not separated from her husband at the time of his death;
