Section 110 in The Navy (Pension) Regulations, 1964
110. Decreased disability on the assessment.
- An individual who is in receipt of a disability pension may be granted pension or gratuity as under, when the accepted degree of his disablement is re-assessed at less than twenty per cent, namely:(a)if his qualifying service on the date of discharge was ten years or over, he may, with effect from the date following that of termination of disability pension, and for so for so long as the accepted degree of disablement remains at less than twenty per cent, be granted special pension in accordance with regulation 98 read with regulation 96.(b)if he had not completed ten years of qualifying service on discharge, he may be granted the appropriate amount of special gratuity under regulation 98 read with regulation 96;Provided that only one-half of the amount of the gratuity shall be payable in the first instance and the other half shall be paid only when the assessment of disability at less than twenty per cent, is regarded as permanent.
