Section 51(b) in The Central Reserve Police Force Rules, 1955
(b)When a military pension has been granted the pay and allowances in the Force shall be regulated under article 526 Civil Service Regulations as may be amended from time to time, or any other orders of the Government of India which may be issued in this regard. The officers and men shall continue to draw their military pensions and their previous military service shall not count towards civil pension. If the military pension of a person does not exceed Rs. 15 a month it shall not be taken into account in fixing his pay and allowance in the Force.
