Section 56 in The Navy (Pension) Regulations, 1964
56. Exception in cases of separation of widow from her husband at the time of his death.
(1)The Central Government may at their discretion and subject to such conditions as they may determine grant a pension or gratuity or both to a widow who, by reason only of her having been separated from her husband at the time of his death, is not eligible for it under the regulations.(2)When the widow is not granted a pension for the reason that she was separated from her husband at the time of his death, an allowance to the legitimate children under eighteen years of age may be granted at such rate within the scales (including scales for motherless children) laid down in these regulations as the Central Government may deem proper in the circumstances of the case.
