Section 272(4) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(4)Sailors who have been invalided shall not be re-entered without the sanction of the Government. A full medical report shall be forwarded for consideration. All men invalided from the service whose re-entry is approved shall produce their invaliding or pension, certificate at the time of re-entry in order that their cases may be fully known.
