Section 128(1) in The Navy (Pay And Allowances) Regulations, 1966
(1)A sailor re-enrolled in the Indian Navy shall be entitled to count towards increments only that portion of his previous service which he rendered, before discharge or release in the same or higher rate, under these regulations provided that-(a)the interval between the discharge or release and the re-engagement does not exceed one year;(b)he is not in receipt of pension;(c)he refunds the gratuity that he may have received on, or since, his discharge or release, in not more than thirty-six monthly instalments from his pay commencing from the date of his re-enrolment;(d)the service rendered by him prior to his release or discharge in a branch other than that in which he is re-enrolled shall not be reckoned for this purpose.
