Section 202(b) in The Navy (Pension) Regulations, 1964
(b)such claims which are not preferred within that period may be admitted with full arrears, if the pension sanctioning authority concerned is satisfied with the claimant's explanation for the delay in their submission; if he is not satisfied with the explanation, such claims shall be submitted for orders of the Central Government who shall give the decision depending on the circumstances of the case. Section 2-Officers and their families
