Section 15(3) in The Navy (Pension) Regulations, 1964
(3)An officer who is discharged from service or is called upon to retire or to resign or, in the event of his refusing to do so, is retired from the service, may, at the discretion of the Central Government, be granted a pension at a rate not exceeding that which would have been admissible to him if he had retired on the same date.
