Section 10 in The Orissa Civil Services (Commutation of Pension) Rules, 1992
10. Retrospective revision of final pension.
- An applicant who has commuted a fraction of his final pension and after commutation his pension has been revised and enhanced retrospectively as a result of Government's decision, the applicant shall be paid the difference between the commuted value determined with reference to enhanced pension and the commuted value already authorised. For the payment of difference the applicant shall not be required to apply afresh :Provided that in the case of an applicant who has commuted a fraction of his original pension not exceeding rupees five hundred after being declared fit by the Chief District Medical Officer and as a result of retrospective enhancement of pension, he becomes eligible to commute an amount exceeding five hundred rupees per mensem, he shall be allowed the difference between the commuted value of five hundred rupees per mensem and the commuted value of the fraction of the original pension without further medical examination. The commutation of any further amount beyond rupees five hundred per mensem shall be treated as fresh commutation and allowed subject to examination by a Medical Board.Chapter-III Commutation of Pension without Medical Examination
