Section 18(3) in The Orissa Civil Services (Commutation of Pension) Rules, 1992
(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.
