Section 105(2) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(2)In case the medical authority directs that the applicant's age for the purpose of commutation shall be assumed to be greater than his actual age, the applicant may-(a)by giving notice in writing to the Director (Administration) withdraw his application (within fourteen days) from the date on which the receives the certified copy of Part-III of Form 22; and(b)request the Director (Administration) with in the period specified in clause (a) that he may be permitted to reduce the amount of pension already applied for commutation to an amount to be indicated by the applicant.
