Section 170 in The Navy (Pay And Allowances) Regulations, 1966
170. Ration allowance to Naval pensioners.
- A Naval pensioner shall receive ration allowance at the rate notified in the Central Government orders issued from time to time for the period during which he may be detained, either in hospital, or with an establishment. On being called up from his home for medical examination in connection with the re-assessment of his disability pension, or to settle question arising out of the grant of such pension, subject to a maximum of four days, provided rations in kind cannot be supplied.
