Section 22(2) in The Orissa Civil Services (Commutation of Pension) Rules, 1992
(2)After complying with the requirements of Sub-rule (1) the medical authority shall without delay forward to the appointing authority the following documents, namely :(a)Form 2 in original;(b)Attested copy of the applicant's photograph;(c)Form 4 in original; and(d)A certified copy of Form 4 to the appointing authority who has countersigned Part I of Form 2.
