Section 216(4) in The Navy (Pension) Regulations, 1964
(4)if the applicant is residing in India, the Chief of the Naval Staff shall arrange a medical board at any station in India that may be convenient to him, such board being assembled under the orders of the State Government or Administration and presided over, when practicable, by the chief civil administrative medical officer of the State or Administration. In cases where difficulty may arise in the assembly of a civil medical board, the Chief of the Naval Staff may convene a suitable service medical board for the purpose.
