Section 40(2) in The Navy (Pension) Regulations, 1964
(2)When the percentage of disablement has remained unmodified for ten years, the pensioner shall be brought before a re-survey medical board at the end of ten years and in the event of the disability still being regarded by the pension sanctioning authority as incapable of improvement, his pension shall be sanctioned for life. Thereafter, no revision of pension will be admissible.
