Section 31 in The Orissa Civil Services (Commutation of Pension) Rules, 1992
31. Repeal and saving.
(1)On the commencement of these rules, all rules including Chapter XII of Orissa Pension Rules, 1977 corresponding to the provisions of these rules and orders including Office Memorandum (hereinafter referred to as the old rule) in force immediately before such commencement shall cease to operate;(2)Notwithstanding such ceaser of operation -(a)any case which pertains to the sanction of commutation of pension and is pending on the date of commencement of these rules shall be disposed of in accordance with the provisions of the old rules as if these rules had not been made; and(b)subject to the provisions of Clause (a) anything done or any action taken under the old rules shall be deemed to have been done or taken under the corresponding provisions of these Rules.Form - 1O.C.S. (Commutation of Pension)[See Rules 5(2), 6(1), 11, 12, 13, 14 and 15]Form of application for communication of a fraction of pension without Medical Examination(To be submitted in duplicate after retirement but within one year of the date of retirement)Part - IToThe.........................................................................................................(here indicate the designation and fulladdress of the Head of Office)Subject - Commutation of pension without medical examination.Sir,I desire to commute a fraction of my pension as indicated below in accordance with the provisions of the Orissa Civil Services (Commutation of Pension) Rules, 1992. The necessary particulars are furnished below:
