Section 228 in The Navy (Pension) Regulations, 1964
228. Procedure to be followed in Controller of Defence Accounts (Pension)'s Office
- On receipt of the application for commutation of pension as prescribed in Part I of Form 28 specified in Appendix VIII duly completed by the applicant, the Controller of Defence Accounts (Pensions) shall complete Part II of the said form and forward it in original to the Chief Administrative Medical Officer concerned, together with a copy of Form 30 specified in Appendix VIII and an extra copy of Part III of that form for arranging medical examination. Copies of the previous medical reports or statements of case should also be forwarded along with the above forms, in cases where the applicant has been granted invalid pension, or has previously commuted any portion of his pension (or declined to accept commutation) on the basis of an addition of years to his actual age, or has been refused commutation on medical grounds. Simultaneously, the Controller of Defence Accounts (Pensions) shall forward to the applicant Form 29 specified in Appendix VIII, duly completer together with a copy of the said Form 30, Part I of which shall be filled in by the applicant before his medical examination and handed over to the competent authority.
