Section 275(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(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.
