Section 104(1) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(1)Notwithstanding anything contained in Regulation 103 an applicant who has been refused commutation on medical grounds or who has declined to accept commutation on the basis of addition of years to his actual age recommended by the Medical Authority shall be eligible for second medical examination before the expiry of the period specified in sub-regulation (1) of Regulation 103, if he feels that the medical authority in refusing commutation on medical grounds or making addition of years to his actual age has committed an error of judgment. Such an applicant may, within one months of the receipt of the certified copy of Part III of Form 22, from the medical authority prefer an appeal by addressing a letter to the Director (Administration) that the opinion of the medical authority may be got reviewed by another medical authority mentioned in sub-regulation (2) at his own expenses.He shall also indicate in the letter:-(i)the medical authority which had examined him earlier and the dater on which the examination took place,(ii)the place where he was examined,(iii)the opinion of the medical authority,(iv)the date of birth and the date of retirement,(v)designation of the post held at the time of retirement,(vi)the amount of pension authorised,(vii)the fraction of pension which was originally applied for commutation.
