Section 94 in The Navy (Pension) Regulations, 1964
94. Sailors prematurely transferred to the reserve.
- A sailor who is prematurely transferred to the reserve may be granted the reservist pension irrespective of the period of service rendered in the Indian Navy, provided he has completed, on discharge the period of combined service the Indian Navy and reserve service according to the terms of his engagement and the entire service qualifies for pension.[94-A. Terminal gratuity to individuals discharged on completion of prescribed engagement with some non-qualifying service [Inserted by S.R.O. 309, dated 5th September, 1974]- A reservist who is discharged on completion of his prescribed engagement but who fails to qualify for a reservists pension on account of his service including some non-qualifying period which has the effect of reducing the period of his qualifying service to less than fifteen years, may be granted a terminal gratuity at the rate admissible to sailor for each completed year of active service provided he has rendered not less than five years of qualifying service.]Section 3Special Pension And Gratuity
