Section 111(1) in The Navy (Pension) Regulations, 1964
(1)If at any time, an increase which is attributable to service occurs in the degree of disablement of a person, a disability pension may be granted, or as the case may be, the pension already granted may be increased to the appropriate rate, with effect from the date of the assembly of the medical board on the basis of a whose findings the competent authority accepts the higher degree of disablement.
