Section 17(b) in The Navy (Pension) Regulations, 1964
(b)Setting up practice, either independently or as a partner of a firm as adviser or as consultant in matters in respect of which the pensioner.(i)has no professional qualifications and the matters in respect of which the practice is to be set up or is carried on the relatable to his official knowledge or experience, or(ii)has professional qualification but the matters in respect of which such practice is to be set up are such as are likely to give his clients an unfair advantage by reason of his previous official position, or
