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Union of India - Section

Section 181 in The Navy (Pension) Regulations, 1964

181. Pensioners employed or re-employed under Government.

(1)A pensioner drawing pension in India shall be required to furnish a certificate showing whether or not during the period for which pension is claimed, he or she was employed or re-employed under the Central Government or any State Government. In cases where pension is not permitted to be drawn during employment or re-employment under these regulations, the payment of pension shall be suspended.
(2)Where the salary of the pensioner is payable from the Defence Services Estimates, the Captain Naval Barracks or the Head of the office concerned shall report the pensioner's employment or re-employment or re-enrolment to the Controller of Defence Accounts (Pensions) and shall also take the following further action in respect of the specified categories of pensioners
(i)Pensioners re-enrolled/re-employed otherwise than in a civilcapacity (i)In cases where pension is to be suspended, the individual'spension certificate shall be withdrawn and forwarded to theController of Defence Accounts (Pensions) along with his servicecertificate noting therein the date of re-enrolment orre-employment for necessary endorsement and return.
(ii)Pensioners re-employed in a civil capacity. (ii)A report shall be made to the Controller of Defence Accountsresponsible for auditing the pensioner's pay and allowance.