Section 33 in The Navy (Pension) Regulations, 1964
33. Compulsory retirement.
- An officer who is compulsorily retired on account of age or on completion of tenure and who at the time of retirement is in the opinion of the service medical authority suffering from a disability attributable to or aggravated by service, may, at the discretion of the Central Government, be granted in addition to the service pension, a disability element according to the degree of disablement as if he had been retired on account of the disability.
