Section 157 in The Navy (Pension) Regulations, 1964
157. Application for pension, etc.
(1)An application for pension [***] [Omitted & Inserted by S.R.O. 238, dated 21st June, 1977] shall be submitted as soon as possible after the occurrence of the casualty which gives rise to the claim.(2)An application for service pension [***] [Omitted & Inserted by S.R.O. 238, dated 21st June, 1977] (disability pension in the case of T.B. patients), accompanied by necessary documents, may be submitted to the accounts officer concerned prior to the anticipated date of transfer of the individual to the pension establishment.(3)In the cases referred to in sub-regulation (2), the sanctioning authority may sanction the pension not more than two months before the date from which it has to take effect.(4)[ Service gratuity to sailors proceeding on discharge or leave pending discharge may be paid at the time of final settlement of their pay accounts.] [Omitted & Inserted by S.R.O. 238, dated 21st June, 1977]
