Section 42(1) in The Navy (Pension) Regulations, 1964
(1)In the case of an officer whose disablement is finally assessed at less than 20 percent, and who has less than five years qualifying service, a final gratuity shall be paid to him(a)if he is a general list officer, at the rate of Rs. 1000 for each year of qualifying service; or(b)if he is a branch list officer, at the rate of one month's pay for each year of qualifying service.
