Section 70(b) in The Orissa Municipal Employees' Pension Rules, 1989
(b)forward to the medical authority in original, the completed Form No. Ill together with a copy of Form No. V and extra copy of Part III of that Form and if the applicant has been granted an invalid pension or has previously commuted any portion of his pension, with years added to his actual age on the basis of an addition of year to his actual age recommended by a competent medical authority or has been refused commutation on medical grounds, copies of the previous medical reports or statement of his case.
