Section 232(2) in The Navy (Pension) Regulations, 1964
(2)Service as Branch List Officer and pre-commissioned service. - (a) All the periods of qualifying service as :(i)An officer of the Branch List in the regular cadre including such service as Warrant officer or Commissioned Warrant Officer, mobilised service in the reserve (including service rendered on T-124 X agreement), or service as a short service commissioned officer of the Branch List, if followed by permanent commissioned service without a break ;(ii)Junior Commissioned Officer or Warrant Officer, Class I, of the Army or Warrant Officer or Master Warrant Officer of the Air Force (including service rendered during World War II and continuously thereafter), immediately followed by commissioned service;(b)[Two-thirds] [SUbstitued by S.R.O. 309, dated 5th September, 1974] of the period of qualifying service, including the period of service rendered during World War II and continuously thereafter, in any ranks below that of:(i)Brach List Officer of the Indian Navy;(ii)Junior Commissioned Officer or Warrant Officer Class I of the Army or Warrant Officer of the Air Force; immediately followed by commissioned service direct or service as a junior Commissioned officer or Warrant Officer Class I of the Army or Branch List Officer of the Indian Navy or Warrant Officer of the Indian Navy or Warrant Officer of the Air Force which in turn is immediately followed by commissioned service;Explanation. - The provisions of this clause are applicable subject to the gratuity, if any, other than war gratuity, received in respect of such service being refunded to the Government;
