Section 216 in The Navy (Pension) Regulations, 1964
216. Submission of application and arrangement for medical examination.-
(1)An application for commutation of a portion of pension shall be in the prescribed form (see Appendix VIII) and be made(i)if in India, to the Chief of the Naval Staff through the Controller of Defence Accounts (Pensions); and(ii)[ if outside India, to the Secretary to the Government of India, in the Ministry of Defence through the Indian Mission concerned and the Controller of Defence Accounts (Pensions).] [Omitted Inserted & ruled by S.R.O. 95, dated 15th February, 1975](2)The application shall be made so as to reach the Chief of the Naval Staff, at least one month before the date on which the applicant will attain the age specified in the application. Such applications from officers residing outside India should reach the Central Government at least three months before the date on which the applicant will attain such age.(3)The commuted value payable shall be assessed by the Controller of Defence Accounts (Pensions) and intimated to the Chief of the Naval Staff or to the Secretary to the Government of India, Ministry of Defence, as the case may be, when forwarding the application, for communication to the applicant.(4)if the applicant is residing in India, the Chief of the Naval Staff shall arrange a medical board at any station in India that may be convenient to him, such board being assembled under the orders of the State Government or Administration and presided over, when practicable, by the chief civil administrative medical officer of the State or Administration. In cases where difficulty may arise in the assembly of a civil medical board, the Chief of the Naval Staff may convene a suitable service medical board for the purpose.(5)The pensioner shall at the same time be informed of the date on which he should present himself for examination by a medical board, which in no case, shall be earlier than the actual date of retirement. The pensioner shall have the option of withdrawing his application at any time before the date fixed for examination by the medical board.(6)[ If the applicant is residing outside India, the Indian Mission concerned shall arrange a medical board at any station in the country convenient to the applicant as well as to the Mission. The composition of the medical board shall be decided by the Mission.] [Substitued and Inserted by S.R.O. 95, dated 15th Februay, 1975]
