Section 120 in The Navy (Pension) Regulations, 1964
120. [ Eligible members of the family. [Substitued by S.R.o. 181, dated 1st July, 1976]
- The following members of the family of a deceased individual shall be considered as eligible for the grant of a special family pension, provided that they are otherwise qualified :](a)Widow, lawfully married.(b)Son, actual and legitimate (including validly adopted), below 18 years.(c)Daughter, actual and legitimate (including validly adopted) and unmarried.(d)Father.(e)Mother.Explanation. - (1) The term "father", "mother" or "parents" used in this or in any other regulation in this sub-section shall. be deemed to include such putative parents (or surviving parents as the case may be) as had not contracted a lawful marriage, but were living as husband and wife at the time of, or got lawfully married subsequent to, the conception of the said deceased individual.(2)The term "widow" used in the above or any other regulation in this sub-section in respect of special family pensionary awards, shall be deemed to include such a widow who was married after the individuals discharge or invalidment.(3)The term "child" used in the above or any other regulation in this sub-section, in respect of special family pensionary awards, shall be deemed to include such a child born out of a marriage after discharge or invalidment of the individual.]
