Section 82 in The Navy (Pension) Regulations, 1964
82. Condonation t deficiency, in service for eligibility to service reservist pension.
- Except in the case of a sailor(a)who is discharged at his own request, or(b)who is eligible for special pension or gratuity under regulation 95, or(c)who is invalided with less than fifteen years' service, deficiency in the service qualifying for service pension or reservist pension on gratuity may be condoned by competent authority up to six months in each case.
