Section 12 in The Navy (Pension) Regulations, 1964
12. [ Personnel in Civil Government Employment. [Substitued by S.R.O. 139, dated 31st MAy, 1982]
(1)A person loaned for civil Government employment, irrespective of whether he is on civil or naval rates of pay, shall be governed by the civil extra-ordinary pension rules for the purpose of an extra-ordinary pensionary award in respect of injuries received by him or on his death during such employment.(2)If the benefits admissible for the purpose of similar awards under these regulations are more advantageous than those admissible under the civil rules, those will be allowed in place of the award under the civil extraordinary pension rules.(3)The family of a person, who is awarded an extraordinary family pension under the civil rules or special family pension under these regulations, shall not be entitled to an ordinary family pension under any of the foregoing provisions.]
