Section 81 in The Navy (Pension) Regulations, 1964
81. Condonation of an interruption of service.
- In the case of a person to whom an authority subordinate to the Central Government can sanction the pension, the competent authority may, upon such conditions as it may think fit to impose, condone interruption of service as follows, namely :(i)when the proposed pension exceeds rupees twenty-five per mensem, interruptions not exceeding a total period of twelve months.(ii)when the proposed pension is rupees twenty-give per mensem or less, all interruptions whatever their duration.
