Section 378 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
378. Medical Fitness.
(1)Officers who become medically unfit due to reasons not attributable to service in the Reserves will be brought before a Medical Board in order to ascertain whether or not the disability is of a permanent or temporary nature.(2)In the case of a permanent disability, an officer will be placed on the Retired List if he has been confirmed in his rank. If he has not been confirmed in his rank, he shall be discharged from the Reserve.(3)In the case of a temporary disability, an officer shall be temporarily placed on the Retired List up to a maximum period of two years. During such period, he may be required to appear before a Medical Board from time to time as may be directed. On expiry of two years from the date of being temporarily placed on the Retired List or on the recommendation of the medical board an officer, if fit for service, shall be taken back on the Active List, or if still unfit for service, be dealt with as in sub-regulation (2).
