Section 99 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
99. Action to be taken by the Medical Authority.
(1)The Medical Authority on receipt of documents referred to in sub-regulation (2) of Regulation 98 shall examine the applicant as provided in Regulation 102. (2) In fixing the date for medical examination, it shall be ensured that the medical examination, it shall be ensured that the medical examination is held, as far as possible before the date of far as possible, before the date of applicant's next birth date.
