Section 71(3) in The Orissa Municipal Employees' Pension Rules, 1989
(3)The medical authority, after obtaining from the applicant a statement in Part I of Form No. V which must be signed in his presence, shall subject him to a strict examination and enter the results in Part II of Form No. V and record its opinion as to the accuracy with which the applicant has answered the questions prescribed in Part I regarding his Medical history and habits. Lastly, it shall attest the unattested copy of the photograph of the applicant, complete the certificate contained in Part III of Form No. V and in case of applicants other than those who are literate enough to sign their names, obtain in its presence the left hand thumb and finger impressions.
