Section 146(1) in The Navy (Pension) Regulations, 1964
(1)A permanent commissioned officer who is in receipt of a service pension or a permanent disability pension and who had attained the age of forty years or who has been certified as permanently incapable, through disability, of further service maybe permitted, subject to the report of a medical board as to his physical fitness and to any decision taken in the exercise of the discretion provided in regulation 8, to commute a portion not exceeding one-half of his pension or pension (less any amount previously commuted), provided that the amount left uncommitted is not less than Rupees two thousand a year in the case of officers of the general list and Rupees twelve hundred in the case of officers of the branch list.
