Section 112 in The Navy (Pension) Regulations, 1964
112. [ Refusal to appear before a resurvey medical board. [Substitued by S.R.O. 309, dated 5th September, 1974]
- The disability pension of an individual who is required under any rules or orders to appear before a resurvey medical board for re-assessment of his disability but refuses to appear before the medical board, shall be suspended from the date of such refusal. If, however, he had rendered ten years or more of qualifying service, special pension admissible under regulation 98 read with regulation 96 shall be granted from that date. This award shall be readjusted against the disability pension which may be subsequently granted.]
