The Government has taken a decision to allow Invalid Pension to Armed Forces Personnel with less than 10 years of qualifying service.

Invalid pension is granted to the Armed Forces Personnel who is invalided out of service on account of disability which is accepted as Neither Attributable to Nor aggravated (NANA) by Military Service. The proposal has been approved by Raksha Mantri Rajnath Singh. Benefit of this decision will be available to those Armed Forces Personnel who were in service on or after 04.01.2019.

Earlier, the minimum period of qualifying service actually rendered and required for invalid pension was 10 years or more. For less than 10 years qualifying service, invalid gratuity was admissible. By this decision, Armed Forces Personnel whose service is less than ten years and became/become invalided out of service on account of any bodily or mental infirmity which is Neither Attributable to Nor Aggravated (NANA) by Military service and which permanently incapacitated/incapacitates them from military service as well as civil re-employment, will be benefited and it will make them economically sound.


Ministry of Defence

[Press Release dt. 15-07-2020]

[Source: PIB]

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One comment

  • can somebody make me understand the difference between INVALIDED PENSION AND DISABILITY PENSION. I am a disabled pensioner, 10 years of active service( completed terms of engagement ) with 20% disability. Am I eligible for disability element and service element ?? i am paid only Disability element. Tks

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