Section 70 in The Orissa Municipal Employees' Pension Rules, 1989
70.
Upon receipt of the application under Rule 68, the Director may sanction Part III of Form No. IV and in Part II of Form No. IV and -(a)transmit to the applicant in Form No. IV a certified copy of certificate contained in Part II of Form No. Ill and one copy of Part I of Form No. V which is to be filled in by the applicant before his medical examination and to be handed over to the medical authority; and(b)forward to the medical authority in original, the completed Form No. Ill together with a copy of Form No. V and extra copy of Part III of that Form and if the applicant has been granted an invalid pension or has previously commuted any portion of his pension, with years added to his actual age on the basis of an addition of year to his actual age recommended by a competent medical authority or has been refused commutation on medical grounds, copies of the previous medical reports or statement of his case.
