Section 44(4) in The Navy (Pension) Regulations, 1964
(4)The payment of the allowance shall be made in accordance with the provisions of Appendix VI to these regulations.[44-A. Admissibility of disability pension to a disabled Pensioner re-employed without disclosing his invalidation. [Inserted by S.R.o. 309, dated 5th September, 1974]- A pensioner, who, on his re-employment in the Navy, does not disclose that he was previously retired from service with the Armed Forces for medical unfitness, shall be debarred from the date of his re-employment from any disability pension admissible to him in respect of his previous service with the Armed Forces. If his re-employment is terminated of the re-employment, he is brought a medical board, his claim for a disability pension after the termination of re-employment will be submitted for orders of the Central Government. Such orders will duly take into consideration the effect of his employment in the Navy in aggravating a previous disability or introducing a new one.]Section 5-Family Pension
