Section 71(6) in The Orissa Municipal Employees' Pension Rules, 1989
(6)The medical authority prescribed in Sub-rule (2) shall, without delay, forward the completed Forms III and V in original, a copy of the photograph attested by it to the concerned local authority who gave the certificate contained in Part II of Form No. III, a certified copy of the completed Form No. V to the Director and a certified copy of Part III of Form No. V to the applicant.Note. - If in the opinion of the medical authority prescribed in Sub-rule (2) of this rule some special examination is necessary which it is not in a position to carry out itself, it may require the applicant to undergo such examination at his own expense. No payment towards expenditure incurred by the applicant for such examination shall be made by local authority irrespective of the result of the examination.
