Section 79(1) in The Navy (Pension) Regulations, 1964
(1)All service from the date of enrolment or advancement to the rank of ordinary seaman or equivalent to the date of discharge shall qualify for pension or gratuity with the exception of(i)any period of service on a temporary establishment or for which a special rate of pay is granted without pensionary benefits;(ii)any period of service rendered before reaching the age of seventeen years;(iii)any period of service rendered after the date on which the proceedings of the medical board found the individual unfit for service were countersigned by the Director of Medical Services (Navy);(iv)any period of unauthorised absence for which pay and allowance have not been allowed;Explanation. - Mulcts of pay and allowances awarded for absence without leave under the Act do not amount to disallowances for the purpose of this clause;(v)Any period of absence without leave which is regularised as extraordinary leave without pay and allowances;(vi)Any period intervening between the date of dismissal/ discharge/ release and that of its cancellation which is regularised as extraordinary leave without pay and allowances.(vii)any period of absence as a prisoner of war unless pay and allowances are admitted for the period of absence;(viii)unless the Central Government, by order, otherwise directs, any period of detention in civil custody before being sentenced to imprisonment or fine;(ix)any period of imprisonment under the sentence of a civil court or of a court martial, and(x)any period of absence without leave, as also any period intervening between the date of dismissal/discharge/release and that of its cancellation to the extent it is regularised as extraordinary leave without pay and allowances.
