Section 288 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
288.
No sailor shall be retained in the service beyond the age limit prescribed in Regulation 287 except with the prior sanction of the Government. Service rendered after completing the time for maximum pension of his substantive [rank] [Substitued by S.R.O. 192, dated 10th September, 1973] shall not entitle a sailor to any further increase in the rate of pension already earned.Section VIII - Promotion from the Lower Deck to permanent Commissioned Rank in the Executive, Engineering, Electrical, Supply and Secretariat Branches
