Section 72(1) in The Orissa Municipal Employees' Pension Rules, 1989
(1)The administrative sanction accorded under Rule 70, shall lapse if the medical examination does not take place with the period specified, which should not exceed two months from the date of the sanction older. It the applicant does not appear at such examination before the said medical authority within the specified period the sanctioning authority may at its discretion, renew administrative sanction for a further period of 3 months without obtaining a fresh application for commutation of pension. The applicant may withdraw his application by written notice at any time before medical examination takes place :Provided that, if the medical authority directs that his age for the purpose of commutation shall be assumed to be greater than his actual age, the applicant may withdraw his application in writing sent to the Director within two weeks from the date on which he receives intimation from the medical authority.If the applicant does not withdrew in writing his application within the period as specified, he shall be assumed to have accepted the sum offered.
