Section 12 in The Orissa Civil Services (Commutation of Pension) Rules, 1992
12. Application for commutation of pension.
(1)An applicant, who is in receipt of any pension referred to in Rule 11 and desires to commute a fraction of that pension any time after the date following the date of his retirement from service but before the expiry of one year from the date of retirement, shall -(a)apply to the Head of Office in Form 1, after the date of his retirement,(b)ensure that the application in Form 1, duly completed, is delivered to the Head of Office as early as possible but not later than one year of the date of his retirement :Provided that in the case of an applicant -(a)referred to in Clause (iii) of Rule 11, where order retiring him from Government service had been issued from a retrospective date, the period of one year referred to in this sub-rule shall reckoned from the date of issue of the retirement order;(b)referred to in Clause (v) of Rule 11, the period of one year referred to in this sub-rule shall reckon from the date of issue of the order consequent on the finalisation of the departmental or judicial proceeding.(2)An applicant who applied for commutation of pension within one year of the date of his retirement but his application in Form 1 is received by the Head of Office after one year of the date of his retirement, shall not be eligible to get his pension commuted, without medical examination. Such an applicant, if he desires to commute a fraction of his pension shall apply afresh in Form 2 in accordance with the procedure laid down in Rues 16 to 28.(3)A Government servant who is due to retire on superannuation and desires payment of the commuted value of pension being authorised at the time of issue of the pension payment order, shall be eligible to apply for commutation of a fraction of pension along with pension papers prior to the date of retirement ;Provided that -(a)the Government servant retires on superannuation pension only;(b)the application is submitted to the Head of Office in Form 1-A so as to reach the Head of Office not later than six months before the date of superannuation;(c)the Government shall have no liability for the payment of the commuted value of pension if the Government servant dies before the date of superannuation or forfeits claim to pension before such retirement.
