Section 229(1) in The Navy (Pension) Regulations, 1964
(1)The medical authority, after obtaining from the applicant a statement in Part I of Form 30 specified in Appendix VIII (which must be signed in its presence), shall subject him to a strict examination, enter the results in Part II of the said Form 30 and records its opinion as to the accuracy with which the pensioner has answered the questions prescribed in Part I thereof regarding his medical history and habits. It shall also complete the certificate contained in Part III of the said Form 30 and obtain signature of the pensioner or his thumb and finger impressions if he is unable to sign the forms.
