Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Odisha - Subsection Section 30(5) in The Orissa Municipal Employees' Pension Rules, 1989 (5)In a case of this kind, special explanation will be expected from the concerned Chairman on the ground on which it is proposed to grant invalid pension to the employee.
