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Union of India - Section

Section 107 in The Navy (Pension) Regulations, 1964

107. Amount of disability pension.

- In cases where the accepted degree of disablement is twenty per cent, or over, the monthly rates of disability pension consisting of service and disability elements, shall be as follows, namely.
(1)Service element
(a)Where the individual has rendered sufficient service to qualifyfor a service pension. Servicepension admissible in accordance with his rank and group lastheld, and length of service.
(b)Where the individual has not rendered sufficient service toqualify for service pension. (i)If the disability was sustained while on flying or parachutejumping duty in an aircraft or while being carried on duty in anaircraft under proper authority, the minimum service pensionappropriate to his rank and group.
  (ii)In all other cases, that proportion of the minimum servicepension appropriate to the individual's rank and group whichthe number of his completed years of qualifying service bearsto fifteen but in no case less than two-thirds of the minimumservice pension:
Provided that for the purpose of this clause, service rendered before the age of seventeen years shall be treated as qualifying service.Explanation. - The service element shall be assessed
(i)in the case of ordinary seaman or equivalent, on the basis of the minimum service pension laid down for able seaman or equivalent of the same group.
(ii)in the case of Artificers V Class on the basis of minimum service pension laid down for Leading Seaman or equivalent in Group B.
(iii)in the case of Artificer acting IV Class, on the basis of the minimum service pension laid down for Group A.
[Table] [Substitued by S.R.O. 146, dated 26th May, 1970]
Rank Disabilityelement as for
  20.00% 30.00% 40.00% 50.00% 60.00% 70.00% 80.00% 90.00% 100.00%
  Rs.p.m. Rs.p.m. Rs.p.m. Rs.p.m. Rs.p.m. Rs.p.m. Rs.p.m. Rs.p.m. Rs.p.m.
MasterChief Petty Officers granted Honorary Commissions asSub-Lieutenant/Lieutenant 28.5 42.75 57 71.25 85.5 99.75 114 128.25 142.5
MasterChief Petty Officers Class I 21 31.5 42 52.5 63 73.5 84 94.5 105
MasterChief Petty Officers Class II 18 27 36 45 54 63 72 81 90
ChiefArtificer/Chief Mechanician 18 27 36 45 54 63 72 81 90
Artificer/MechanicianClass I, II and III and Chief Petty Officers 13 19.5 26 32.5 39 45.5 52 58.5 65
Artificer/MechanicianClass IV and below and Petty Officers 9.6 14.4 1920 24 28.8 33.6 38.4 43.2 48
LeadingSeamen and equivalent 8 12 16 20 24 28 32 36 40
AbleSeaman and equivalent and below. 7 10.5 14 17.5 21 24.5 28 31.5 35
In the case of a re-employed pensioner who was in receipt of pension in addition to pay and allowance under regulation 76 or regulation 77 only disability element will be admissible in addition to service pension already in issue.