Section 19(1) in The Orissa Civil Services (Commutation of Pension) Rules, 1992
(1)The Chief District Medical Officer on receipt of documents referred to in Sub-rule (3) of Rule 18 shall -(a)arrange as far as possible for the medical examination of the applicant by the medical authority at the nearest District Headquarters Hospital indicated by the applicant in Form 2;(b)inform the applicant as to where and when he should appear for medical examination.
