Section 190 in The Navy (Pension) Regulations, 1964
190. Certificate regarding employment under a Government outside India or in a commercial firm.
(1)A retired officer whether drawing pension in India or outside, shall be required to furnish a certificate showing whether or not during the period for which pension is claimed, he or she was employed-(a)under a Government outside India, and(b)in the case of an officer of the rank of Captain or above, in a commercial firm, within two years of retirement.(2)In cases where prior permission of the Central Government to such employment had not been obtained, the payment of pension shall be suspended from the date of employment and the case reported for orders of the Central Government.
