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Union of India - Section
Section 22 in The Navy (Pension) Regulations, 1964
22. Rates of Pension.
- An officer who at the time of retirement has held a substantive rank specified in column 1 of the Table below and who has rendered qualifying service for a period not less than that specified in the corresponding entry in column 2 of that Table may be granted service pension at the rate specified in the corresponding entry in column 3 of the said Table :Provided that the service pension of an officer who at the time of retirement held the substantive rank of Lieutenant Commander may, if the conditions specified in Appendix IV are fulfilled, be assessed on the paid acting rank held by him at the time of retirement.Table| Rank | Periodof service | Rateof pension |
| 1 | 2 | 3 |
| (a)General List Officers | Years | Rs.per mensem |
| Lieutenant | 20 | 425 |
| LieutenantCommander | 22 | 550 |
| Commander. | 24 | 675 |
| Captain(Less than 5 years in rank). | 26 | 750 |
| Captain(5 years or more in rank) | 28 | 825 |
| RearAdmiral. | 30 | 875 |
| ViceAdmiral. | 30 | 900 |
| Admiral. | 30 | 1000 |
| (b)Branch List Officers | ||
| CommissionedOfficer | 23 | 190 |
| SeniorCommissioned Officer | 25 | 220 |