Section 16 in The Navy (Pension) Regulations, 1964
16. Officers re-employed or recalled to service.
(1)The pension of a retired officer who is re-employed in an emergency in the Indian Navy and of an emergency list officer recalled to service shall be held in abeyance during the period of re-employment or re-call to service, as the case maybe.' [However, an officer in receipt of a disability pension shall continue to draw the disability element of his pension.](2)The re-employed or recalled service shall not count for pension or gratuity; nor shall it count towards the service limits prescribed in regulation 53 for ordinary family pension.(3)Disability element of Pension, Constant Attendant Allowance and Special family pensionary awards on account of disablement or death due to re-employed or recalled service shall be at the same rates and subject to the same general conditions as are applicable to the case of an officer on the active list.
