Section 220(1) in The Navy (Pension) Regulations, 1964
(1)A pensioner whose application to commute a portion of his pension has been rejected on the recommendation of a medical board, or who has once declined to accept commutation on the basis of an addition of years to his actual age recommended by a medical board, may prefer an appeal to the Naval Headquarters and that authority may if it thinks fit, permit him to appear for a re-examination by a medical board, provided that a period of not less than one year has elapsed since the date on which he was examined by the first medical board. In such cases the provisions of clause (1) of regulation 217 shall be followed irrespective of whether the re-examination is conducted by a civil or a services medical board, except that when the examination is conducted by the services medical board, the Government share of the fee, shall be credited as receipt of the Defence Services and the receipt together with the medical certificate shall be forwarded to the Controller of Defence Accounts (Pensions).
