Section 378(3) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(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).
