Section 103(1) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(1)Subject to the provisions of Regulation 104, the medical examination in the case of an applicant who has been refused commutation on medical grounds or who has declined to accept commutation on the basis of addition of years to his actual age recommended by the Medical authority shall take place after the expiry of a period of not less than one year from the date of the first medical examination.
