Section 203 in The Navy (Pension) Regulations, 1964
203. Special provisions for claims to pensions in respect of widows.
- In the case of widows of commissioned officers, pension shall normally be awarded from the date of application. Arrears prior to that date shall be paid as follows:(a)if application for pension is made within six months of the officer's death, full arrears shall be paid;(b)if failure to apply for pension within six months of the officer's death is, in the opinion of the pension sanctioning authority, due to satisfactory cause (such as serious illness of the widow), payment of arrears prior to the date of application shall ordinarily be limited to a period of six months;(c)if the widow is unable to furnish a statement or a reasonable estimate of her income in cases where such estimate or statement is necessary, within six months of her husband's death but she completes an submits her application for pension within that period, full arrears shall be paid, if she is subsequently found eligible for pension;(d)in the case of death of an officer prior to the settlement of his disability pension claim, the time-limit of six months shall be reckoned from the date of orders of the Central Government sanctioning the grant of disability pension.
