Section 71(5) in The Orissa Municipal Employees' Pension Rules, 1989
(5)An applicant, after he has been rejected on the recommendation of a competent medical authority as not being a fit subject for commutation or after he has once declined to accept commutation on the basis of an addition of years of his actual age recommended by that authority, may be permitted to present himself subsequently for re-examination once only at his own cost with a view to the revision of the original finding provided that-(a)an interval of not less then a year shall elapse between the date of the medical examination and that of the second; and(b)the second-medical examination shall invariably be made by Chief District Medical Officer.The medical authority examining the applicant should be furnished in addition to the documents mentioned in Rule 70 with a copy of report of the medical authority which had previously examined him.
