Section 23(7) in The Orissa Civil Services (Commutation of Pension) Rules, 1992
(7)If as a result of the opinion of the Medical Board received by the appointing authority under Sub-rule (6), the applicant becomes eligible to commute a fraction of pension originally applied for, the appointing authority shall determine the commuted value with reference to the Table applicable on the date, the Medical Board record its opinion. The appointing authority thereafter shall request the Accounts Officer to take further action for the authorisation of the commuted value and forward the following documents to him;(i)letter in original received from the applicant under Sub-rule (2);(ii)the opinion of the Medical Board received under Sub-rule (6) in original;(iii)calculation sheet showing the commuted value determined with reference to the revised or modified opinion of the Medical Board.
