Section 109(1) in The Navy (Pension) Regulations, 1964
(1)If the disability is accepted as attributable to or aggravated by naval service and is certified on the basis of an invaliding or a re-survey medical board to be incapable of improvement disability pension may be granted for a period of ten years in the first instance. During this period, the pensioner will have a right to claim reassessment of his pension on the basis of aggravation, if any. Where pension is modified as a result of re-assessment, the pension may again be granted for a period of ten years from the date of the revised award, provided the disability is still regarded as incapable of improvement. Each successive assessment at higher or lower rate will be for a period of ten years during which the pensioner will be given one opportunity to have his pension re-assessed on the basis of further aggravation.
