Section 275(1) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(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.
