Section 109(3) in The Navy (Pension) Regulations, 1964
(3)In cases where the invaliding disability is loss of limbs(s) total loss of sight, loss of one eye, amputation, etc. and when the question of improvement/ worsening of its physical condition does not arise, the award shall be sanctioned for life.][109-A. Period of grant of disability pension when disablity in capable of improvement. [Substitued by S.R.O. 309, dated 5th September, 1974]
