- Subject to the other regulations, a family pension shall be payable from the date following that on which the casualty which gives rise to the claim occurred and a pension other than a family pension shall be payable-(a)in the case of commissioned officer, from the date following the date of his retirement;(b)in the case of a sailor, from the date on which he ceases to be borne on the effective establishment.Explanation. - A sailor who is discharged shall cease to be borne on the effective establishment on the date following the date of discharge and a sailor transferred to the reserve after earning a service pension shall cease to be borne on the effective establishment on the date following the date of transfer.
