Section 230(2) in The Navy (Pension) Regulations, 1964
(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).
