Section 28 in The Orissa Civil Services (Commutation of Pension) Rules, 1992
28. Final Assessment of pension.
(1)An applicant referred to in Rule 9 to whom the commuted value of the fraction of the provisional pension has been paid by the appointing authority, shall, on final assessment of the pension, be paid by the Accounts Officer, the difference between the commuted value so determined and the commuted value already paid.(2)The commuted value of the fraction of provisional pension as indicated in the endorsement in Form 3 addressed to the applicant and forwarded under Sub-rule (3) of Rule 18 shall be deemed to have been amended with the issue of an authority by the Accounts Officer for the payment of difference between the commuted value of the fraction of the final pension and the fraction of the provisional pension.Chapter-V Miscellaneous
