Section 227(1) in The Navy (Pension) Regulations, 1964
(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.
