Section 20(1) in The Orissa Civil Services (Commutation of Pension) Rules, 1992
(1)Save as otherwise provided in Sub-rule (2), the medical authority shall be a Medical Board, where an applicant for commutation of pension -(a)seeks commutation of invalid pension; or(b)seeks commutation of pension other than invalid pension but the amount of pension to be commuted together with the amount or amounts previously commuted exceeds five hundred rupees per mensem; or(c)has been refused commutation on medical grounds, applied for a second medical examination in accordance with the provisions of Rules 23 and 24.
