Section 26(2) in The Orissa Civil Services (Commutation of Pension) Rules, 1992
(2)Where the commuted value calculated with reference to the Table as modified, is less favourable than the value determined with reference to the Table before it was so modified, the Accounts Officer shall -(a)inform the applicant of the revised value and communicate to him the provisions of Sub-rule (2) of Rule 25; and(b)endorse to the appointing authority a copy of the communication issued under Clause (a).
