Section 24(3) in The Orissa Civil Services (Commutation of Pension) Rules, 1992
(3)The appointing authority shall within one month of the receipt of letter under Sub-rule (1), take steps for arranging the re-examination of the applicant. For this purpose, he shall address the Chief District Medical Officer where the applicant was examined previously, he shall, while addressing the Chief District Medical Officer, invite his attention to the provisions of Sub-rule (2) and forward to it the following documents:(i)letter received from the applicant in originals;(ii)certified copy of Form 4 received earlier by their appointing authority from the medical authority under Clause (d) of Sub-rule (2) of Rule 22.
