Section 25(2) in The Orissa Civil Services (Commutation of Pension) Rules, 1992
(2)If the applicant is informed by the Accounts Officer under Rule 26 that on account of modification of the Table, the commuted value becoming payable to the applicant will be less than the value communicated to him in Form 3 it shall be open to the applicant to withdraw his application by a written notice addressed to the Accounts Officer and the applicant shall endorse a copy of the notice to the appointing authority within fourteen days of the date on which he receives intimation of such modification.
