Section 13 in The Orissa Civil Services (Commutation of Pension) Rules, 1992
13. Action to be taken by the Head of Office on application for commutation of pension without medical examination.
(1)The Head of Office on receipt of application in Form 1 under Sub-rule (1) of Rule 12 or in Form 1-A of Sub-rule (3) of Rule 12, shall -(a)initial the Form indicating the date of its, receipt;(b)acknowledge immediately the receipt of Form 1 or Form 1-A in Part II of that form and despatch the same to the applicant;(c)transmit the application with necessary details to the pension sanctioning authority in Part II-A who shall take immediate action to complete Part-III of Form 1 or Form 1-A, as the case may be and forward the same to the Accounts Officer after detaining one copy for his record.(2)In case application in Form 1 is received by the Head of Office under Sub-rule (1) of Rule 12 after one year of the date of retirement of the applicant, the Head of Office shall inform the applicant that -(a)he shall not be eligible to commute a fraction of pension without medical examination;(b)if he desires to get a fraction of the pension he should apply afresh in Form 2 so that arrangements for medical examination are made in accordance with the procedure laid down in Rules 16 to 28.
