Section 104(8) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(8)If the Medical Board as a result of the second medical examination of the applicant sets aside or modifies the opinion of the first medical authority, the finding of the Medical Board shall be deemed to have come into force on the date on which the first medical authority recorded its opinion and the claim of the applicant shall be settled accordingly.
