Section 11 in The Navy (Pension) Regulations, 1964
11. Re-employment.
- Subject to the provisions of regulation 76 a person who is in receipt of pension under these regulations, and who is re-employed in a civil capacity under the Central Government or a State Government or an administration or who is granted a pension under these regulations while serving in such civil capacity shall, in respect of his pay in the re-employed post, be governed by the provisions of article 510-B, or article 526 of the Civil Service Regulations or, as the case may be, the corresponding rules applicable to the civil post concerned.
