Section 29 in The Navy (Pension) Regulations, 1964
29. Officers who became non-effective.
- An officer who held a permanent commission and who became non-effective during the period from the 27th October, 1947 to the 31st May, 1953 (both days inclusive) shall be eligible for disability pension with effect from the 1st June, 1953 or from the date on which the disability arose, whichever is later :Provided that this regulation shall not apply unless the officer was alive on the 28th of December, 1954.
