Section 217(2) in The Navy (Pension) Regulations, 1964
(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]
