Section 9 in The Orissa Civil Services (Commutation of Pension) Rules, 1992
9. Commutation of provisional pension.
(1)A Government servant to whom, pending assessment of final pension, provisional pension has been sanctioned under Rule 65 of Orissa Civil Services (Pension) Rules, 1992 shall be eligible to commute a fraction of such provisional pension subject to the limit specified in Rule 5.(2)For the purpose of commutation of provisional pension, the provisions of Chapter III or Chapter IV, as the case may be, shall apply.(3)The following provisions of this sub-rule shall apply to an applicant who for the purpose of commutation of provisional pension is governed by Chapter IV of these rules, namely :(a)Where an applicant desires to commute a fraction of his provisional pension which works out to be not exceeding five hundred rupees per mensem and in whose case it is expected that the amount which he would be entitled to commuted when the final amount of pension has been authorised would exceed five hundred rupees per mensem, his application shall be deemed, for the purpose of Rule 20, to be for commutation of amount exceeding five hundred rupees per mensem.(b)Where the applicant does not indicate the possibility of his entitlement to commutation of pension exceeding five hundred rupees per mensem on the determination of final pension due to him he shall be treated as having applied for commutation of pension not exceeding five hundred rupees per mensem.(c)If on the determination of final pension, the applicant becomes entitled to commute his pension up to rupees five hundred per month, he shall not be required to undergo medical examination for payment to him of the difference between the commuted value of the pension originally commuted and the pension commuted subsequently.(d)If on the determination of final pension, the applicant becomes entitled to commute a sum exceeding five hundred rupees, he shall, for commutation of pension exceeding rupees five hundred, be required to apply afresh in Form 2.
