Section 24(4) in The Orissa Civil Services (Commutation of Pension) Rules, 1992
(4)The Chief District Medical Officer on receipt of communication from the appointing authority under Sub-rule (3) shall arrange for the second medical examination of the applicant by a Medical Board which shall be constituted in accordance with the provisions of Sub-rule (2). The Chief District Medical Officer shall, thereafter inform the applicant as to where and when he should appear for medical examination before the Medical Board.
