Section 18 in The Orissa Civil Services (Commutation of Pension) Rules, 1992
18. Action to be taken by the Head of Office/appointing authority on application for commutation of pension.
(1)The Head of Office on receipt of application in Part I of Form 2 under Rule 17 shall -(a)acknowledge immediately the receipt of Form in Part II of that Form and despatch the same to the applicant;(b)transmit the application with necessary details to the appointing authority who shall forward the same in original to the Accountant-General in Part III of that Form with the request that Part IV of that Form may be completed immediately and returned to him as early as possible so that action for getting the applicant examined by the appropriate medical authority is taken.(2)The Accounts Officer on receipt of Form 2 from the appointing authority under Sub-rule (1) shall complete Part IV of that Form and transmit the same to the appointing authority as early as possible.(3)The appointing authority on receipt of Form 2 from the Accounts Officer under Sub-rule (2) shall address to the concerned Chief District Medical Officer in Form 3 where the applicant desire to be medically examined and forward to him the following documents:(i)Form 2 with Part IV of that Form duly completed in original;(ii)two copies of the applicant's photograph of which one shall be an attested copy;(iii)a copy of Form 4 with a spare copy of Part III of that Form;(iv)report or statement of the applicant's case if he has been granted invalid pension or has previously commuted a part of his pension or has been refused commutation on medical grounds.(4)A copy of letter in Form 3 addressed to the Chief District Medical Officer shall be endorsed to the applicant and the Accounts Officer by the appointing authority.
