Section 92(2) in The Navy (Pension) Regulations, 1964
(2)A reservist who is not in receipt of a service pension and whose qualifying service is less than the period of engagement but not less than fifteen years may, on completion of the period of engagement or on earlier discharge from the reserve otherwise than at his own request, be granted a reservist pension at rupees ten per mensem or a grauity of rupees seven hundred and fifty in lieu of pension.
