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Union of India - Section

Section 148 in The Navy (Pension) Regulations, 1964

148. Calculation of commuted value.

(1)The Commutation values expressed in terms of number of years' purchase shall be as specified in the following table -Commutation Table
Agenext birthday Commutationvalue expressed as number of years purchase Agenext birthday Commutationvalue expressed as number of years purchase
1 2 3 4
17 21.19 30 19.18
18 21.07 31 18.98
19 20.95 32 18.77
20 20.82 33 18.55
21 20.68 34 18.33
22 20.54 35 18.09
23 20.4 36 17.85
24 20.24 37 17.6
25 20.08 38 17.34
26 19.92 39 17.08
27 19.75 40 16.8
28 19.57 41 16.52
29 19.38 42 16.23
43 15.94 65 8.47
44 15.64 66 8.12
45 15.33 67 7.78
46 15.02 68 7.45
47 14.7 69 7.11
48 14.38 70 6.79
49 14.05 71 6.47
50 13.72 72 6.16
51 13.39 73 5.86
52 13.05 74 5.57
53 12.7 75 5.28
54 12.36 76 5.01
55 12.01 77 4.74
56 11.65 78 4.48
57 11.3 79 4.24
58 10.95 80 4
59 10.59 81 3.78
60 10.23 82 3.57
61 9.88 83 3.36
62 9.52 84 3.17
63 9.17 85 2.99
64 8.82    
(2)The age of the officer shall be taken as being the age he will attain on the next birthday following the date on which the commutation shall become absolute, subject to such addition of years of age in the case of an impaired life, as may be recommended by the medical board.
(3)In the event of the table of values applicable to an officer being modified at any time by the Central Government between the date of sanction for commutation and the date on which commutation is due to become absolute, the commuted value shall be calculated in accordance with the modified table.