Section 172(1) in The Navy (Pension) Regulations, 1964
(1)A pending enquiry award shall be made at a monthly rate equal to the appropriate rate of disability pension based on the degree of disablement assessed by the medical board or the medical adviser (Pensions), where the case is referred to him :Provided that where the individual has been granted anticipatory pension, the award shall be at the rate equal to the disability element of disability pension.
