Section 6(b) in The Orissa Municipal Employees' Pension Rules, 1989
(b)such departmental proceeding, if not instituted while he was in service whether before his retirement or during his re-employment-(i)shall not be instituted save with the sanction of the Director;(ii)shall not be, in respect of any event, which took place more than four years before such institution; and(iii)shall be conducted by the competent authority in such manner as if the employee continued in service;
