Section 36(2) in The Navy (Pension) Regulations, 1964
(2)The grant of a disability element under sub-regulation (1) to an officer shall be in addition to the service element of disability pension which would have been admissible to him if he had been invalided on the date immediately prior to the date of rejoining duty or, the service pension based on the total length of qualifying service rendered up to the date of retirement, whichever is greater :Provided that if he is retired from service on account of the relapse of the disability after a period of five years from the date of rejoining, the disability pension admissible shall be regulated by these Regulations.
