Section 232(1) in The Navy (Pension) Regulations, 1964
(1)Commissioned service. - Period of service as a permanent commissioned officer and, if it is preceded without a break, by service of one or more of the following categories subject to the refund to Government of the gratuity, if any, other than war gratuity, received in respect of such service namely-(a)Service as commissioned officer in the Army, Indian Navy or Air Force, irrespective of the type of commission;(b)Mobilised commissioned service in the Indian Naval Reserve/Indian Naval Volunteer Reserve or called up service as an officer of the late Army in India Reserve of officers or called up commissioned service in the Indian Air Force Volunteer Reserve;(c)Embodied or called out commissioned service as an officer of the late Indian Territorial Force or of the late Auxiliary Force (India) or of the Territorial Army [or the Auxiliary Air Force] [Added by S.R.O. 56, dated 13th February, 1973.]Provided that-(a)any service which was forfeited for seniority, and(b)any period of unauthorised absence unless pay and allowances are admitted for the period of absence shall not be regarded as qualifying service;
