Section 22(1) in The Orissa Civil Services (Commutation of Pension) Rules, 1992
(1)The Medical authority shall -(a)obtain from the applicant a statement in Part-I of Form 4 duly signed by the applicant in its presence;(b)subject the applicant to medical examination and enter the result thereof in Part II of Form 4;(c)attest the unattested copy of the photograph of the applicant;(d)complete the certificate contained in Part III of From 4;Provided that where -(i)an applicant has been granted invalid pension; or(ii)an applicant has previously commuted a part of his pension; or(iii)an applicant has been refused commutation on medical grounds, the medical authority shall before completing the certificate contained in Part III of Form 4, take into consideration the statement of the medical case of the applicant.
