Section 69(1) in The Navy (Pension) Regulations, 1964
(1)A sailor, who is dismissed under the Act is ineligible for pension or gratuity in respect of the service rendered by him before his dismissal.[Provided that the Central Government may, where it is satisfied that the exceptional circumstances of the case justify it, grant service pension or gratuity, at a rate not exceeding that for which the sailor would have been eligible had he been discharged on the date of his dismissal.] [Added by S.R.O. 161, dated 1st May, 1969]
