Section 1(2) in The Navy (Pension) Regulations, 1964
(2)They shall apply to all persons subject to naval law including commissioned officers and sailors but shall not apply to-(a)commissioned officers who, on the 1st July, 1936, were in service as commissioned officers or were undergoing training in the United Kingdom;(b)commissioned officers who, in accordance with regulation 14, elect to be governed by the Pension Regulations, 1943; and(c)sailors who were in service on the 31st May, 1953, and who have, before the 31st December, 1961, elected to be governed by the Pension Regulations, 1953.
