Section 32(1) in The Navy (Pension) Regulations, 1964
(1)If an officer suffering from a disability which is attributable to or aggravated by service refuses without justifiable reason to undergo an operation or other medical treatment which, in the opinion of the service medical authority, would cure or reduce the degree of disablement, the disability element of pension otherwise admissible may, at the discretion of the Central Government, be withheld or be granted at such reduced rate as may appear to the Central Government to be reasonable in the circumstances of the case.
