Section 146(3) in The Navy (Pension) Regulations, 1964
(3)In calculating the amount of pension for the purposes of this regulation, there may be added to it the uncommuted portion of any other permanent pension or pensions payable to the applicant by the Central Government or any State Government.[Note :-No commutation of pension sanctioned under regulation 5 A shall be allowed as provided in sub-regulation (1) of that regulation.] [Inserted by S.R.O. 201, dated 2nd August, 1976][Explanation 1. - Communication of pension shall be allowed with reference to total disability pension in cases where the invaliding disability is loss of limb(s), total loss of sight, loss of one eye, amputation etc., or where the award or disability pension is sanctioned for life.] [Added by S.R.O. 309, dated 5th September, 1974]Explanation 2. - Where the officer has been granted temporary disability pension but has completed five years qualifying service commutation of pension shall be allowed with reference to the service element of disability pension only.
