Section 22 in The Orissa Civil Services (Commutation of Pension) Rules, 1992
22. Procedure for medical examination.
(1)The Medical authority shall -(a)obtain from the applicant a statement in Part-I of Form 4 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 4;(c)attest the unattested copy of the photograph of the applicant;(d)complete the certificate contained in Part III of From 4;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, the medical authority shall before completing the certificate contained in Part III of Form 4, take into consideration the statement of the medical case of the applicant.(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.(3)The Medical authority shall also send to the applicant's certified copy of Part III of Form 4.(4)If, as a result of the opinion of the medical authority, the applicant becomes eligible to commute a fraction of pension applied for, the appointing authority shall issue a formal sanction order requesting the Accountant-General, Orissa to take further action for the authorisation of the commuted value and forward the following documents to him:(i)Form 2 in original;(ii)Form 4 in original; and(iii)Attested copy of the applicant's photograph.(5)On receipt of the documents under Sub-rule (4), the Accountant General shall verify the correctness of the commuted value determined by the appointing authority and thereafter take action to authorise the commuted value to the applicant under intimation to the appointing authority.
