Section 230 in The Navy (Pension) Regulations, 1964
230. Medical Examination fees and opening of rejected applications for commutation
(1)If the examination is conducted by a single medical officer, the applicant shall himself pay the medical officer's prescribed fee of rupees sixteen, out of which rupees twelve in cash shall be retained by the medical officer concerned and the remaining rupees four shall be credited to the Central Government. If he is originally examined by the civil medical board he shall pay a fee of rupees four into a Government treasury and make over the receipt for the fee to the board before the examination together with an additional fee of rupees twelve to be retained and divided by the members of the board among themselves. If the pensioner is examined by a Service board, no fee shall be paid by him in respect of his first examination.(2)A pensioner, after he has been refused commutation on medical ground or after he has once declined to accept commutation on the basis of an addition of year or years to his actual age, may apply for a second medical examination at his own expense, if at least one year has elapsed since his first medical examination. Such a re-examination shall invariably be made by a medical board. If the re-examination is carried out by a Service medical board, the Government share of the fee, viz, rupees four shall be credited to the defence Services Estimates, and the receipt together with the medical certificate shall be forwarded to the Controller of Defence Accounts (Pensions).(3)If, in the opinion of the medical authority, some special examination is necessary which it is not in a position to carry out itself, it may, require the applicant to undergo such examination at his own expense. No refund of such expenditure shall be given by the Central Government irrespective of the result of examination.(4)In the case of pensioners residing outside India the procedure shall be as laid down in sub-regulation (3) of regulation 217.
