Section 24(2) in The Orissa Civil Services (Commutation of Pension) Rules, 1992
(2)In case an applicant referred to in Sub-rule (1)-(i)was examined previously by a Medical Officer, not lower in status than Chief District Medical Officer, he shall be re-examined by a Medical Board; or(ii)was previously examined by a Medical Board, he shall be reexamined by a second Medical Board, the members of which shall be different from those of the first Medical Board.
