Section 109(2) in The Navy (Pension) Regulations, 1964
(2)When the percentage of disablement has remained unmodified for a period of ten years, the pensioner shall be brought before a resurvey medial board and in the event of the disability still being regarded by the pension sanctioning authority as incapable of improvement his pension may be sanctioned for life. Thereafter no review of pension will be admissible.
