Section 34 in The Navy (Pension) Regulations, 1964
34. Disability manifesting after retirement.
- An officer who had retired (otherwise than at his own request or in any of the circumstances specified in regulation 15) on a service pension or gratuity, but who, within a period of seven years from the date of retirement, is found to be suffering from a disease which is attributable to his service may, at the discretion of the Central Government, be granted in addition to his service pension or gratuity, a disability element at the appropriate rate with effect from such date as the Central Government may determine.
