Section 99 in The Navy (Pension) Regulations, 1964
99. Sailors invalided out of service.
(1)A sailor who is invalided out of the service on account of a disability attributable to service but whose disability is assessed at less than twenty per cent, shall be granted gratuity equal to two month's pay if-(i)no pension or gratuity is admissible to him under any other regulation, or(ii)the gratuity admissible to him under any other regulation is less than the gratuity admissible under this regulation, in which case the former shall not be drawn.(2)Pay for assessment of gratuity under this regulation shall be same as for service gratuity under regulation 90.(3)The provisions of regulations 102 and 104, shall apply mutatis mutandis to the grant of gratuity under this regulation.Section 4Disability Pension
