Section 275 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
275. Hospital patients due for discharge.
(1)Any sailor who is under treatment in a hospital, for any disease other than Tuberculosis on the day he is due for discharge or release from the Service on completion of his engagement, shall be brought before a medical board and released on the due date. This board shall record the clinical condition of the individual, assess the percentage of disablement and express an opinion regarding attributability or aggravation of the disability. The medical board shall, however, assess the percentage of disablement of the individual for a period of six months.(2)The sailor concerned shall then continue to be given free medical treatment until medical or surgical finality is reached and he is fit for discharage from the hospital. Before final discharge from the hospital, he shall again be brought before a resurvey medical board which will record its findings on the clinical condition of the individual and assess the percentage of disablement at that time.
