Section 223(1) in The Navy (Pension) Regulations, 1964
(1)the following documents in original shall be accepted as proof of the date of birth for the purpose of commutation, namely :-(i)the Matriculation Certificate or the Secondary School Leaving Certificate, or a Certificate recognised by an Indian university as equivalent to Matriculation, or(ii)Municipal birth certificate or an extract from the Municipal birth register, duly certified by the proper authority, or(iii)the record of admission in the registers of the school or schools in which the applicant was educated and also a record of the applicant's age at various periodical school examinations.
