Section 35 in The Navy (Pension) Regulations, 1964
35. [ [Substitued by S.R.O. 309, dated 5th September, 1974]
Refusal to appear before a Resurvey Medical Board. In case a pensioner who has been asked under any regulation or order to appear before a resurvey medical board, for re-assessment of his disability, refuses to do so, the disability element or his pension shall be suspended from the date of such refusal. If, however, the pensioner has rendered less than five years qualifying service the disability pension as a whole shall be suspended.]
