Section 11(v) in The Orissa Civil Services (Commutation of Pension) Rules, 1992
(v)a pension in whole or in part of the finalisation of the departmental or judicial proceedings referred to in Rule 7 of Orissa Civil Services (Pension) Rules, 1992 and issue of final orders thereon, shall, subject to the limit in Rule 5, be eligible to commute a fraction of his pension without medical examination :
