Section 150(1) in The Navy (Pension) Regulations, 1964
(1)An officer may withdraw his application for commutation(i)at any time before the date fixed for his appearance before the medical board;(ii)when the table of values applicable to him is modified between the date of sanction to the commutation and the date on which the commutation becomes absolute, and the modified table is less favourable to him than that previously in force; or(iii)when, in the case of an impaired life, the medical board recommends an addition of years to age to the actual age.
