Section 180(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(2)Notwithstanding the provisions of cl. (1) above, officers may be allowed to retire, at the discretion of the Government, at any time after reaching the age of 40. They shall normally be placed on the retired list on attaining the maximum pension of their rank, if this occurs earlier than attaining the age limits as in sub-regulation (1) but in any case, not before attaining the age of 1[48 years]. They may, if required, be retained [***] [Omitted & Substitued by S.R.O. 17-E, dated 5th July, 1967] on the active list until reaching the age of compulsory retirement of the rank held.
