Section 44 in The Navy (Pension) Regulations, 1964
44. Constant Attendant Allowance.
(1)Subject to the conditions specified in sub-regulation (2), an officer who has been granted a disability pension for hundred percent, disablement may also be granted a constant attendant allowance at the rate of Rupees forty per mensem in the case of an officer of the general list and of Rupees thirty per mensem in the case of an officer of the branch list :Provided that no allowance shall be payable for any period during which the pensioner is an inmate or in-patient in a Government institution or hospital. (2) The conditions referred to in sub-regulation (1) are-(a)that the disablement shall be such that in the opinion of the invaliding or re-survey medical board, the services of a constant attendant are required for not less than three months ;(b)that the officer has no relative to look after him properly;(c)that an attendant is actually employed.(3)The allowance may be granted to an officer who has been granted a reduced rate of pension under regulation 31, provided that the other conditions for the grant of the allowance are fulfilled.(4)The payment of the allowance shall be made in accordance with the provisions of Appendix VI to these regulations.[44-A. Admissibility of disability pension to a disabled Pensioner re-employed without disclosing his invalidation. [Inserted by S.R.o. 309, dated 5th September, 1974]- A pensioner, who, on his re-employment in the Navy, does not disclose that he was previously retired from service with the Armed Forces for medical unfitness, shall be debarred from the date of his re-employment from any disability pension admissible to him in respect of his previous service with the Armed Forces. If his re-employment is terminated of the re-employment, he is brought a medical board, his claim for a disability pension after the termination of re-employment will be submitted for orders of the Central Government. Such orders will duly take into consideration the effect of his employment in the Navy in aggravating a previous disability or introducing a new one.]Section 5-Family Pension
