Section 113(2) in The Navy (Pension) Regulations, 1964
(2)The provisions of sub-regulations (2), (3) and (4) of regulation 44 shall mutatis mutandis apply to the grant of an allowance under this regulation.[113-A. Admissibility of disability pension to a pensioner re-employed/re-enrolled within disclosing his invalidation. [Substitued by S.R.O. 309, dated 5th September, 1974]- A pensioner, who on his re-employment or re-enrolment in the Navy does not disclose that he was previously retired or discharged from service with the Armed Forces for medical unfitness, shall be debarred from the date of his re-employment or re-enrolment from any disability pension admissible to him in respect of his previous service with the Armed Forces. If his re-employment or re-enrolment is terminated on account of his medical unfitness or if on termination of the re-employment or re-enrolment, he is brought before a medical board, his claim for a disability pension after termination of the re-employment or re-enrolment will be submitted for orders of the Central Government. Such orders will duly take into consideration the effect of his re-employment or re-enrolment in the Navy service in aggravating a previous disability or introducing a new one.]Section 5Family pension, Gratuity, Children Allowance, etc.Sub-section I--General
