Section 102 in The Orissa Municipal Employees' Pension Rules, 1989
102.
The arrear of pension of a deceased pensioner may be paid to the heirs of the deceased without the production of usual legal authority, to the extent of rupees five hundred under the orders of the Collector of the district or such officer as may be authorised by the Director, after such enquiry, into the rights and title of the claimants as may be deemed sufficient. Any excess above rupees five hundred may similarly be paid under the orders of the Director on execution of an Indemnity bond in Form No. XVI with such sureties as the Director may require if he is satisfied of the right and title of the claimants and consider that undue delay or hardship would be caused by insisting on the production of letters of administration. In any case of doubt, payment should be made only to the person producing legal authority.Chapter-XIII The Central Pension Fund
