Section 44(1) in The Navy (Pension) Regulations, 1964
(1)Subject to the conditions specified in sub-regulation (2), an officer who has been granted a disability pension for hundred percent, disablement may also be granted a constant attendant allowance at the rate of Rupees forty per mensem in the case of an officer of the general list and of Rupees thirty per mensem in the case of an officer of the branch list :Provided that no allowance shall be payable for any period during which the pensioner is an inmate or in-patient in a Government institution or hospital. (2) The conditions referred to in sub-regulation (1) are-(a)that the disablement shall be such that in the opinion of the invaliding or re-survey medical board, the services of a constant attendant are required for not less than three months ;(b)that the officer has no relative to look after him properly;(c)that an attendant is actually employed.
