Section 130 in The Navy (Pension) Regulations, 1964
130. Transfer of special family pension.
(1)When for any cause a special family pension ceases to be payable to any heir other than the widow, it shall be transferred to the widow provided she is not disqualified under regulation 123.(2)Except as provided for in this regulation and regulation 124(a)(iv), a special family pension shall not be transferred and shall cease altogether on the death or disqualification of the original recipient.
