Section 22(4) in The Orissa Civil Services (Commutation of Pension) Rules, 1992
(4)If, as a result of the opinion of the medical authority, the applicant becomes eligible to commute a fraction of pension applied for, the appointing authority shall issue a formal sanction order requesting the Accountant-General, Orissa to take further action for the authorisation of the commuted value and forward the following documents to him:(i)Form 2 in original;(ii)Form 4 in original; and(iii)Attested copy of the applicant's photograph.
