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State of Odisha - Section

Section 30 in The Revised Orissa Old Age Pension Rules, 1989

30. Recovery of pension and fixation of responsibility.

- If it is proved that any individual has been irregularly sanctioned with Old Age Pension, action shall be taken not only to recover the amount, if possible, but also action shall be taken against the officer concerned in case there is any evidence of mala fide or gross negligence on the part of the officer.