Section 5 in The Orissa Municipal Employees' Pension Rules, 1989
5.
(1)Future good conduct shall be an implied condition of every grant of pension and its continuance under these rules.(2)The pension sanctioning authority may, by orders in writing, withhold or withdraw a pension or a part thereof whether permanently or for a specific period, if the pensioner is convicted of a serious crime or is found guilty of a grave offence by a competent Court of law :Provided that where a part of the pension is withheld or withdrawn, the amount of such pension shall not be reduced below the minimum limit.(3)Where a pensioner is convicted of a serious crime by a Court of law, action under Sub-rule (2) shall be taken in the light of the judgement of the Court relating to such conviction.
