Section 105 in The Navy (Pension) Regulations, 1964
105. Manifestation of disability after discharge from service.
- An individual who is discharged from service, otherwise than at his own request, with a pension or gratuity, but who, within a period of seven years from the date of discharge is found to be suffering from a disease which is accepted as attributable to service may, at the discretion of the competent authority, be granted in addition to his pension or gratuity, a disability element at the rate appropriate to the accepted degree of disablement and the substantive rank last held, with effect from such date as may be decided upon by the competent authority in the circumstances of the case.[105-A. Reassessment of the disability which is permanently below 20 per cent at the time invaliding. [Substitued by S.R.O. 309, dated 5th September, 1974]- In cases where an individual's disability or its aggravation at the time of invaliding is permanently below pensionable degree, he may claim to be brought before a medical board within a period of seven years from the date of his discharge. If the disability is still assessed as permanent below the pensionable degree, no claim for re-assessment shall be considered.]
