Section 98(2) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(2)The Director (Administration) shall address in Form 21 to the Medical authority where the applicant for commutation desires to be medically examined and forward to him the following documents :(i)Form 20 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 22 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 declined to accept commutation on the basis of an addition of years to his actual age or has been refused commutation or medical grounds.
