Section 223(2) in The Navy (Pension) Regulations, 1964
(2)Where the documentary evidence as required by sub-regulation (1) is not available, the date of birth shall be verified with reference to the assessed apparent age given in the enrolment form. For purposes of calculating the date of birth in such cases, it shall be assumed that the individual has completed the assessed apparent age on the date of enrolment e.g. if a person has been enrolled on the first August nineteen hundred and thirty-seven and if on that date his age is assessed as seventeen years, his date of birth shall be taken as the first August nineteen hundred and twenty. In cases in which the year and month in which the individual is born are known but not the actual date, the latter shall be taken as the sixteenth of the month.Explanation. - A pensioner may submit any of the documents mentioned above as a proof of his age without certifying the non-availability of other proof of higher inter se priority.
