Section 102(1) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(1)The Medical Authority shall:(a)obtain from the applicant for commutation a statement in part-I of Form 22 duly signed by the applicant in its presence;(b)subject the applicant to medical examination and enter the result thereof in Part-II of Form 22;(c)attest the unattested copy of the photograph of the applicant;(d)complete the certificate contained in part III of Form 22;Provided that where :(i)an applicant has been granted invalid pension, or(ii)an applicant has previously commuted a part of his pension, or(iii)an applicant has been refused commutation on medical grounds, or(iv)an applicant had declined to accept the commutation on the basis of addition of years to his actual age, the medical authority shall, before completing the certificate contained in Part-III of Form 22, take into consideration the statement of the medical case of the applicant.
