Section 78 in The Orissa Municipal Employees' Pension Rules, 1989
78.
(1)Every employee shall submit in writing an application for pension in Form No. VII to the Chairman of the concerned Council through the Executive Officer concerned at least one year in advance of the date of his anticipatory retirement :Provided that-(i)in a case in which the date of retirement-cannot be foreseen one year in advance, the application shall be submitted immediately after the date of retirement is settled; and(ii)an employee, proceeding on leave preparatory to retirement in excess of one year shall submit the application at the time of proceeding on such leave.
