Section 104(3) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(3)The Director (Administration) shall, within one months of the receipt of letter under sub-regulation (1), take steps for arranging the re-examination of the applicant. For this purpose, he shall address the appropriate Medical Authority and forwarded to it the documents :(i)A copy of the letter received from the applicant.(ii)certified copy of Form 22 received earlier by him from the Medical Authority under clause (c) of sub-regulation (2) of Regulation 102.
