Section 23(6) in The Orissa Civil Services (Commutation of Pension) Rules, 1992
(6)The Medical Board shall examine the applicant and if after the examination it is of the view that the earlier opinion of the medical authority needs no revision or modification or needs revision or modification shall record its opinion accordingly and communicate the same to the appointing authority under intimation to the applicant. The documents received by the Medical Board under Sub-rule (3) shall also be returned to the appointing authority.
