Section 25 in The Orissa Civil Services (Commutation of Pension) Rules, 1992
25. Withdrawal of application.
(1)The applicant may after giving notice in writing, to the appointing authority withdraw his application at any time before subjecting himself to medical examination before the medical authority but in no case after he has appeared before such authority.(2)If the applicant is informed by the Accounts Officer under Rule 26 that on account of modification of the Table, the commuted value becoming payable to the applicant will be less than the value communicated to him in Form 3 it shall be open to the applicant to withdraw his application by a written notice addressed to the Accounts Officer and the applicant shall endorse a copy of the notice to the appointing authority within fourteen days of the date on which he receives intimation of such modification.
