Section 80 in The Navy (Pension) Regulations, 1964
80. Loss of benefit of service for certain offences and its restoration.
- A person who has been convicted by court martial or summarily of an offence of-(i)desertion under section 49 of the Act, or(ii)fraudulent entry under section 70 of the Act, shall lose the benefit of the whole of his prior service for purposes of pension or gratuity :Provided that if such person has not been dismissed from service, he shall, on completion of any consecutive period of three years of further service in the Navy or in the reserve or in both with very good conduct, be eligible to reckon the prior service towards pension or gratuity.
