Section 103(2) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(2)If the applicant desires to be re-examined on the expiry of the period specified in sub-regulation (1), the examination shall be by a Medical board at his own expense.For this purpose, he shall address a letter to the director (Administration) with the request that arrangements for his re-examination by the Medical Board may be made.He shall indicate in the letter :(i)the medical authority which examined him earlier, and the date on which such examination took place,(ii)the place where he was examined(iii)the opinion of the medical authority,(iv)the date of birth and the date of retirement,(v)designation of the post held at the time of retirement,(vi)the amount of pension authorised,(vii)the fraction of pension which was originally applied for commutation.
