Section 14(1) in The Orissa Civil Services (Commutation of Pension) Rules, 1992
(1)The Accountant-General, Orissa in receipt of Form 1 or Form 1-A from the appointing authority shall verify that -(a)information furnished by the appointing authority in Part III of Form 1 or Form 1-A, as the case may be, is correct;(b)the applicant is eligible to commute a fraction of his pension without medical examination;(c)the commuted value of pension has been determined correctly by the appointing authority.
