Section 101(1) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(1)If the applicant after receipt of copy of the letter addressed to the Medical Authority referred to in sub-regulation (3) of Regulation 98 fails to appear for medical examination before the medical authority on the date and time communicated to him (including any change therein either at the request of the applicant or due to administrative reasons) and there is no reasonable ground for his failure, the medical authority shall report the fact to the Director (Administration) and return to him the documents received under sub-regulation (2) of Regulation 98. (2). With the return of documents to the Director (Administration) under sub-regulation (1), the application for commutation shall be treated as having been withdrawn.
