Section 154(2) in The Navy (Pension) Regulations, 1964
(2)in order to obviate delay in continuing disability pension to pensioners in receipt of such pensions for a specified period, the following procedure is laid down, namely :(i)Officers. - The Naval Headquarters shall initiate action to arrange re-survey medical boards about three months prior to the date of expiry of the current award and shall also ensure that the pensioners are brought before such resurvey medical board about two months prior to the date mentioned above.(ii)Sailors. - The Commodore naval Batracks (Drafting Office) shall initiate action to arrange resurvey medical board about four months prior to the date of expiry of the current award and shall further ensure that the pensioner is brought before such resurvey medical boards about three months prior to the date mentioned above.Explanation. - In order to avoid hardship and expense to Gorkhas in receipt of temporary disability pensions, they may appear before resurvey medical boards at any time within six months before or six months after the date on which they would ordinarily be due for re-examination.]
