Section 6(1) in The Orissa Civil Services (Commutation of Pension) Rules, 1992
(1)The commutation of pension shall become absolute in the case of an applicant referred to -(i)in Sub-rule (1) of Rule 12, on the date on which the application in Form 1 is received by the Head of Office;(ii)in Sub-rule (3) of Rule 12, on the date following the date of his retirement;(iii)in Rules 16 to 28 on the date on which the medical authority signs the medical report in Part (III) of Form 4;Provided that -(a)in the case of an applicant who is drawing his pension from a treasury, the reduction in the amount of pension on account of commutation shall be operative from the date of receipt of the commuted value of Pension or at the end of three months after issue of authority by the Accountant-General, Orissa for the payment of commuted value of pension, whichever is earlier; and(b)in the case of an applicant who is drawing pension from a branch of a nationalised Bank, the reduction in the amount of pension on account of commutation shall be operative from the date on which the commuted value of pension is credited by the Bank to the applicant's account to which pension is being credited.(c)in the case of an applicant governed by Sub-rule (3) of Rule 12 in whose case the commuted value of pension becomes payable on the day following the date of his retirement, the reduction in the amount of pension on account of commutation shall be operative from its inception. Where, however, payment of commuted value of pension could not be made within the first month after the date of retirement, the difference of monthly pension for the period between the day following the date of retirement and the date preceding the date on which the commuted value of pension is deemed to have been paid shall be authorised by the Accounts Officer.
