Section 229 in The Navy (Pension) Regulations, 1964
229. Procedure to be followed by the medical authority.
(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.(2)In the case of an applicant who has been or is about to be granted an invalid pension, the grounds of invaliding or the statement of the medical case shall be duly considered by the certifying medical authority before the certificate in Part III of Form 30 specified in Appendix VIII is signed.(3)The ultimate medical authority shall without delay forward the completed Forms 28 and 30 specified in Appendix VIII in original to the Controller of Defence Accounts (Pensions), and a certified copy of Part III of the said Form 30 to the applicant.
