Section 76 in The Navy (Pension) Regulations, 1964
76. Pensioners re-employed in the Defence Services in an emergency.
(1)Pensioners re-employed on mobilisation in a naval or civil capacity in the Defence Services shall receive pension in addition to pay in the re-employed post.(2)Pensioners who are re-employed in a naval or civil capacity in the Defence Services, in other emergencies in which the re-employment of a large number of pensioners is necessary may, at the discretion of the Central Government, be allowed the same benefit.(3)Re-employed service under this regulation shall not count for pension or for gratuity.Explanation. - The provisions of this regulation also apply to Naval pensioners re-employed in the Army and Air Force.
