Section 217 in The Navy (Pension) Regulations, 1964
217. Medical board's fees.
- By whom borne -[1] [Substitued and Inserted by S.R.O. 95, dated 15th Februay, 1975] Civil medical board. - (1) If the examination is conducted by a civil medical board in India, the pensioner shall pay a fee of Rupees sixteen one-fourth of which, shall be credited to the Central Government as revenue of the civil department concerned and the balance shall be paid by the pensioner in cash to the Board at the time of the medical examination to the retained and divided by the members of the board among themselves.(ii)The authority competent to convene the civil medical board shall, when sending intimation to the pensioner, direct him to deposit Rupees four, into the civil treasury or the Reserve Bank of India, or its agencies carrying on treasury functions for the time being on behalf of the Central Government and to hand over the receipt along with the balance of Rupees twelve, in cash to the board at the time of examination. The above authority shall also direct the board to forward the receipt and the medical certificate to the civil audit officer concerned and the Controller of Defence Accounts (Pensions) respectively.(2)Services medical board. - No fee shall be payable by the pensioner in respect of his first examination when he is examined by the services medical board.[3) Medical Board for pensioners residing outside India-Necessary fee for the medical board shall be deposited in full by the applicant with the Indian mission who shall arrange payment to the members of the medical board. The pensioner shall pay the fee of the board according to the rates fixed by the Indian Mission in that country.] [Substitued and Inserted by S.R.O. 95, dated 15th Februay, 1975]
