Section 227 in The Navy (Pension) Regulations, 1964
227. Competent Medical Authority.
(1)The medical authority competent to examine an applicant for commutation of an amount of pension which, together with the amount previously commuted, exceeds rupees twenty five per month shall be a civil medical board if such a board can be arranged to meet at a station reasonably near to the applicant's residence within the period specified by the sanctioning authority. Failing this, a reviewing board shall constitute a medical board which shall either be the standing medical board at the head quarters of the civil administration or the senior medical officer of the administration and a medical officer nominated by him of status not lower than that of civil surgeon. Such an authority shall review the medical report on the health and expectation of life of the pensioner made by the civil surgeon or district medical officer of the area in which the applicant is ordinarily resident at the time he applies for commutation. After calling for any information as it thinks fit from the examining officer, it shall pass final orders.(2)In the case of an applicant who applies for commutation of an amount of pension which, together with the amount or amounts previously commuted, is rupees twenty-five or less, the competent medical authority shall be the medical officer not below the status of a civil surgeon or district medical officer of the area in which the applicant is ordinarily resident.(3)Where it is not possible to arrange medical examination by either of the authorities mentioned in sub-regulation (1) or sub-regulation (2), the Controller of Defence Accounts (Pensions) may arrange examination of the applicant by a Services medical board.(4)(a)if the applicant is a person residing in Nepal and drawing a pension through the Indian Embassy in Nepal, the competent medical authority shall be the medical officer of the Indian Embassy in Nepal. To avoid inconvenience the medial examination of an applicant who is resident of Nepal may be carried out at the Central Coordination Board Hospital in Nepal or the Check Post Hospital at Dhankutta. In such cases the medical report shall be reviewed by the medical officer of the Indian Embassy, Nepal, if the commuted amount exceeds rupees twenty five per month;Provided that if the medical officer of Check Post Hospital at Dhankutta happens to be a Government employee, the report of the medical examination carried out by him shall not be subject to such review.(b)Hospitals where pensioners residing in Nepal may go for medical examination are as under :
