Section 30 in The Navy (Pension) Regulations, 1964
30. Voluntary retirement.
- An officer who retired from service voluntarily shall not be eligible for disability pension.[Note. - An officer who is due for retirement on account of age or on completion of tenure and who seeks premature retirement within a month of his due date of retirement for the purpose of getting higher commutation value, shall remain eligible for disability element under regulations 33 and 34.] [Added by S.R.O. 181, dated 23rd June, 1979]
