Section 232(6)(c) in The Navy (Pension) Regulations, 1964
(c)all pensionable non-gazetted civil service rendered in an appointment, the initial pay of which is less than Rs. 200 per month, 2/3rd.(ii)in the case of officers serving on the 1st July, 1966, their previous civil service shall be assessed either under sub-clause (i) or to the extent as indicated below, whichever is more beneficial: