Section 232(6) in The Navy (Pension) Regulations, 1964
(6)[ (i) in the case of officers who are granted commission after the 1st July, 1966, any period of former continuous civil service/non combatant (Enrolled) service (including service governed by the Civil Service Regulations as checker, store-keeper, artificer, draughtsman, in the late Indian Army Clerical Corps, Army Ordnance Corps, Army Supply Corps) in a temporary or permanent capacity followed by commissioned service without a break to the extent indicated below:] [Substitued by S.R.O. 309, dated 5th September, 1974.](a)all pensionable gazetted class I or class II civil service, in full;(b)all pensionable non-gazetted civil service rendered in an appointment, the initial pay of which is Rs. 200 per month or more, in full;(c)all pensionable non-gazetted civil service rendered in an appointment, the initial pay of which is less than Rs. 200 per month, 2/3rd.(ii)in the case of officers serving on the 1st July, 1966, their previous civil service shall be assessed either under sub-clause (i) or to the extent as indicated below, whichever is more beneficial:(a)all pensionable gazetted service, in full;(b)all pensionable non-gazetted service rendered in a substantive capacity in a permanent appointment, the initial pay of which is Rs. 80 per month or more (Rs. 130 per month in respect of civil service rendered under the Central Government in the revised scales as introduced with effect from the 1st July 1959 or under a State Government after revision of scale of pay by merger of dearness allowance), in full;(c)all pensionable non-gazetted service rendered in a substantive capacity in a permanent appointment, the initial pay of which is less than Rs. 80,00 per month (less than Rs. 130 per month in respect of civil service rendered under the Central Government in the revised scales as introduced with effect from the 1st July, 1959 or under a State Government after revision of scale of pay by merger of dearness allowance), in half.Explanation. - For purposes of pension under the New Pension Code, officers who complete a total of fifteen years' commissioned service qualifying for pension but whose total qualifying service (including civil service permitted to count for Naval Pension) is less than twenty years, shall be treated as 'late entrants', provided that they otherwise fulfil other conditions prescribed for becoming eligible for a late entrant's pension.(iii)The former pensionable civil service shall count, towards retiring gratuity to the following extent:(a)Under the New Pension Code.-Such pensionable civil service, as counts in full for naval pension under clause (ii) above.(b)Under the Old Pension Code-No portion of civil service shall count.(iv)The counting of the civil service shall be subject to the following conditions :(a)no pension or gratuity had been drawn in respect of the civil service;(b)either the officer has rendered a total of ten years commissioned service qualifying for pension/gratuity or at least half the total qualifying service has been rendered as a commissioned officer.Explanation 1. - The conditions stipulated in item (b) shall not apply in the case of officers who are invalided from the service.Explanation 2. - In the case of officers having temporary civil service only and who did not retain a lien on their civil appointments, the period of joining time and pre-commissioned training as cadet shall not be treated as a break, but it shall not count for pension or gratuity.Explanation 3. - The limit of initial pay of Rs. 200 mentioned above will be subject to revision as and when civilian scales of pay undergo a major revision.
