Section 23(2) in The Orissa Civil Services (Commutation of Pension) Rules, 1992
(2)If the applicant desires to be re-examined on the expiry of the period specified in Sub-rule (1), the examination shall be by a Medical Board at his own expense. For this purpose, he shall address a letter to the appointing authority with the request that arrangement to his re-examination by a Medical Board may be made. He shall indicate in the letter-(i)the medical authority which examined him earlier, and the date on which such 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.
