Section 19 in The Orissa Civil Services (Commutation of Pension) Rules, 1992
19. Action to be taken by the Chief Medical Officer.
(1)The Chief District Medical Officer on receipt of documents referred to in Sub-rule (3) of Rule 18 shall -(a)arrange as far as possible for the medical examination of the applicant by the medical authority at the nearest District Headquarters Hospital indicated by the applicant in Form 2;(b)inform the applicant as to where and when he should appear for medical examination.(2)In fixing the date of medical examination, it shall be ensured that the medical examination is held, as far as possible, before the date of applicant's next birthday.
