Section 111 in The Navy (Pension) Regulations, 1964
111. Increased disability on re assessment.
(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.(2)When a disability pension is granted under sub-regulation (1), any service gratuity or special gratuity paid shall be adjusted against the service element of disability pension which shall be held in abeyance till the entire gratuity has been recovered.
