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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(3) in The Orissa Pension to Indigent Artists Rules, 1976

(3)The Accounts Officer shall check the Register in Form P.I.A.-C. at least once every month and sign the Register in token of his verification. He should bring to the notice of the Director cases in which the pension has remained unpaid for two months or more. Payment of pension in such cases shall remain suspended till the pensioner informs in writing the change in his address or the Director, after necessary enquiries, orders resumption of payment, it, as a result of enquiries, it appears that the pensioner's address is different from that indicated in the sanction order, the Director shall amend the Register in Form P.I.A.-C. suitably. He should also inform the Secretary of the Department of the charge who shall make suitable corrections in the Register in Form P.I.A.-A.