Section 103(3) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(3)The Director (Administration) on receipt of letter under sub-regulation (2) shall address the Medical Board for arranging re-examination of the applicant. A copy of this letter shall be endorsed to the applicant informing him where and when he should appear for medical examination. Director (Administration) shall forward the following documents to the Medical Board :(i)letter in original received from the applicant,(ii)a certified copy of Form 22 received earlier from the medical authority under clause (c) or sub-regulation (2) of Regulation 102.
