Section 7(v) in The Revised Orissa Old Age Pension Rules, 1989
(v)Verification of applications and enquiry at NAC/Municipality - In the Urban area, on receipt of an application, the, Executive Officer of the N.A.C./ Municipality shall conduct a verification, either by himself or through a nominee of the N.A.C./Municipality with reference to the eligibility criteria fixed under Rule 5 read with Rule 7 (vi), (vii) and such verification shall be completed within 15 days from the receipt of the application. In case, of necessity for verification of land records etc., the Executive Officer shall take immediate steps to obtain the endorsement of the Revenue Inspector of the area on the body of the application through personal contact. Documents completed in all respects should be duly, scrutinised by the Executive Officer and forwarded to B.D.O. within a period of 30 days under intimation to Sub-Collector concerned.
