Section 36(1) in The Navy (Pension) Regulations, 1964
(1)Where an officer who was suffering from pulmonary tuberculosis attributable to or aggravated by service and who on completion of leave rejoined duty having been found fit for retention in service is retired there form on account of a relapse of the disability within a period of five years from the date of rejoining, he shall be eligible for a disability element appropriate to the degree of disablement as accepted on the date he was found medically fit for retention in service.
