Section 93 in The Orissa Municipal Employees' Pension Rules, 1989
93.
(1)A pensioner specially exempted by the Collector from personal appearance, a female pensioner not accustomed to appear in public or a pensioner who is unable to appear in consequence of bodily illness and infirmity, may receive his/her pension through a representative upon the production of a life certificate signed by a responsible Gazetted officer of Government.(2)A pensioner of any description, who produces a life certificate signed by some person exercising the powers of a Magistrate under the Code of Criminal Procedure, 1973 (2 of 1974) or by any Registrar or Sub-Registrar appointed under the Indian Registration Act, 1908 (16 of 1908) or by any Pensioned Officer who before retirement exercised the powers of a Magistrate or by any Gazetted Officer or by a Munsif or by a Police officer not below the rank of Sub-Inspector in charge of a Police-Station or by a Post Master, a departmental Sub-Post Master or an Inspector of Post Office or by a Class I Officer of the Reserve Bank of India or by a staff Officer or staff Assistant to the State Bank of India or by an Executive Officer or Additional Executive Officer or Municipal Engineer or Health Officer of any Council is exempted from personal appearance.
