Section 165 in The Navy (Pension) Regulations, 1964
165. Provisional payment of family gratuity.
(1)The competent authority may pay an amount equivalent to seventy-five per cent of the family gratuity (subject to eventual adjustment against the family pensionary awards) immediately on receipt of the prescribed report accompanied by the relevant documents, to the widow of an officer or to the family of a sailor who is killed while on flying duty in a service aircraft or while being carried on duty in [an aircraft] [Substitued & Omitted by S.R.O. 95, dated 15th February, 1975] under proper authority.(2)The provisional payment of family gratuity will be adjusted in accordance with regulation 167.(3)[* **] [Substitued & Omitted by S.R.O. 95, dated 15th February, 1975]
