Section 28 in The Navy (Pension) Regulations, 1964
28. Disability Pension when admissible.
- An officer who is retired from service on account of a disability which is attributable to or aggravated by such service and which is assessed at twenty percent or over may., on retirement, be awarded a disability pension consisting of a service element and a disability element in accordance with the regulations in this section.[28-A. Re-assessment of disability permanently below pensionable degree at the time of invalidation. [Inserted by S.R.O. 309, dated 5th September, 1974]- In cases where an officer's disability or its aggravation at the time of invalidation is permanently below the pensionable degree, he may claim to be brought before a medical board within a period of seven years from the date from which he was retired. If the disability is still assessed as permanently below the pensionable degree, no claim for re-assessment shall be considered.]
