Section 16(v) in The Orissa Civil Services (Commutation of Pension) Rules, 1992
(v)has retired from service from one of the services referred to in Rule 11 but his application for commutation has not been received by the Head of Office within one year of his retirement, shall be eligible to commute a fraction of his pension subject to the limit specified in Rule 5 after he has been declared fit by the appropriate medical authority.
