Section 21 in The Orissa Civil Services (Commutation of Pension) Rules, 1992
21. Failure to appear before medical authority.
(1)If the applicant after receipt of communication from the medical authority under Rule, 19 fails to appear for medical examination before the medical authority on the date and time communicated to him (including any change therein either at the request of the applicant or due to administrative reasons) and there is no reasonable ground for his failure, the medical authority shall report, the fact to the appointing authority concerned and return to him the relevant documents.(2)With the return of documents to the appointing authority under Sub-rule (1), the applicant for commutation shall be treated as having been withdrawn.
