Section 51 in The Central Reserve Police Force Rules, 1955
51. Former military service and military pensions .-(a) Save as herein otherwise provided the pay, allowances and pensions of ex-service officers and man who obtain employment in the Force after being given a military pension or gratuity or bonus shall be regulated by the appropriate rule of the Civil Service Regulations as may be amended from time to time.
(b)When a military pension has been granted the pay and allowances in the Force shall be regulated under article 526 Civil Service Regulations as may be amended from time to time, or any other orders of the Government of India which may be issued in this regard. The officers and men shall continue to draw their military pensions and their previous military service shall not count towards civil pension. If the military pension of a person does not exceed Rs. 15 a month it shall not be taken into account in fixing his pay and allowance in the Force.(c)In the case of men who have not earned a monthly military pension but are fully trained, the initial pay as constable may be fixed at a stage not exceeding Rs. 40 in the scale of Rs. 35-1-50.(d)Men who were discharged from Army before earning a pension for their military service but receive bonus or gratuity in lieu shall count their Military Service towards Civil Pension:Provided that the bonus or gratuity is refunded in such number of monthly installments not normally exceeding 36 and beginning from such dates as may be determined:Provided further that no installment other than the final one should be less than Rs. 3.(e)In the case of men who may be discharged from the Force before the gratuity or bonus is recovered in full, the balance outstanding should be recovered either in a lump sum or in suitable installments from the gratuity or pension as the case may be, that may be sanctioned for the combined military and civil service.(f)Men who received neither a monthly pension, a bonus nor gratuity shall count their approved military service towards civil pension after three years satisfactory service in the force.Note .-"Pension" in this clause includes the pension equivalent of gratuity or any other form of retirement benefit.
