Section 179(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(2)Notwithstanding the provisions of sub-regulation (1), officers of all branches shall be allowed to retire, at the discretion of the Government, at any time after reaching the age of 40. They shall normally be placed on the retired list on attaining the maximum pension of their rank, if this occurs earlier than attaining the age limits mentioned in sub-regulation (1), but not before attaining the age of 48 years. They may, if required, be retained [***] [Omitted by S.R.O.7-E, dated 5th July, 1967] on the active list, until reaching the age of compulsory retirement of the rank held.
