Section 80 in The Orissa Local Fund Service (Pension) Rules, 1980
80.
Upon receipt of the application under Rule 78, the Director of Municipal Administration, Orissa shall send it to Government of Orissa in Urban Development Department for administrative sanction in Part-III of Form No. 'G' and in Part-II of Form G-1, and(a)transmit to the applicant, in Form G-1, a certified copy of certificate contained in Part-II of Form 'G' and one copy of Form G-2 Part-I which is to be filled in by the applicant before his medical examination and hand over to the medical authority; and(b)Forward to the medical authority in original, the completed Form 'G' together with a copy of Form G-2 and an extra copy of Part-Ill 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 or 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 statements of his case.
