Section 101 in The Navy (Pension) Regulations, 1964
101. Conditions for the grant of disability pension.
- Unless otherwise specifically provided, a disability pension may be granted to a person who is invalided from service on account of a disability which is attributable to or aggravated by service and is assessed at twenty per cent, or over.Explanation. (1) The question whether a disability is attributable to or aggravated by service shall be determined in accordance with the rules contained in Appendix V to these regulations.Explanation. (2) Service rendered in aid of the civil power shall be treated as service in the Indian Navy for the purpose of this regulation.[101-A. Individuals discharged on account of their being permanently in low medical category. [Inserted by S.R.O. 309, dated 5th September, 1974]- Individuals who are placed in a lower medical category (other than 'E') permanently and who are discharged because no alternative employment suitable to their low medical category could be provided shall be deemed to have been invalided from service for the purpose of the Rules laid down in Appendix V of these Regulations.]Explanation. - The above provision shall also apply to individuals who are placed in a low medical category while on extended service and on discharge on that account before the completion of the period of their extension.
