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Union of India - Section

Section 39 in The Navy (Pension) Regulations, 1964

39. Amount of disability pension.

(1)The service element of disability pension shall be assessed as follows, namely-
(a)if the qualifying service of the officer is twenty years or more, the service element shall be equal to the service pension admissible to him.
(b)if the qualifying service is less than twenty years, the service element shall be assessed by making deductions from the service pension which would have been admissible to him on his retirement with twenty years qualifying service, such deductions being made in the manner, and at double the rate, specified in regulation 23 for each year or part of a year by which the qualifying service falls short of twenty years.
Explanation. - In the case of a late entrant, this sub-regulation shall apply subject to the modification that references to twenty years shall be taken as references to fifteen years.
(2)The disability element of disability pension shall be assessed in accordance with the Table below and shall be granted from the date from which it is admissible or, where there has been a previous grant, from the date of expiry of the previous grant and shall be available for the duration of the disability at that degree as advised by the medical board or the service medical authority:Table
Percentageof disablement Rateof disability element per mensem
  Officersof General List Officersof the Branch List
1 2 3
  Re.np. Rs.np.
100 150 125
90 135 112.5
80 120 100
70 105 87.5
60 90 75
50 75 62.5
40 60 50
30 45 37.5
20 30 25