Section 23(3) in The Orissa Civil Services (Commutation of Pension) Rules, 1992
(3)The appointing authority on receipt of letter under Sub-rule (2) shall address the Chief District Medical Officer for arranging re-examination of the applicant by a Medical Board and forward the following documents;(i)letter in original received from the applicant;(ii)the certified copy of Form 4 received earlier by the appointing authority from the medical authority under Clause (d) of Sub-rule (2) of Rule 22.
