Section 202 in The Navy (Pension) Regulations, 1964
202. Claims for the initial grant of pension or allowance or for gratuity.
- Save as otherwise provided in section 2 and 3 of this chapter :(a)First claims for pension or allowance or gratuity, under these regulations, preferred within twelve months of the date on which they fall due shall be entertained and paid with full arrears, if such claims are otherwise in order;(b)such claims which are not preferred within that period may be admitted with full arrears, if the pension sanctioning authority concerned is satisfied with the claimant's explanation for the delay in their submission; if he is not satisfied with the explanation, such claims shall be submitted for orders of the Central Government who shall give the decision depending on the circumstances of the case. Section 2-Officers and their families
