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State of Odisha - Section

Section 8 in The Nabakrushna Choudhury Centre for Development Studies Employees Pension Fund (Establishment & Administration) Rules, 1997

8. (a) Detailed Procedure at the Treasury.

- The claim for pension shall be presented to the Treasury in form N.C.D.S. PFR-17 and the claim for family pension shall be presented in Form N.C.D.S. PFR-18.
(b)The claim for gratuity shall be presented and be paid on the basis of the gratuitant's copy in Form-PFR-13. No separate bill is necessary for drawal of gratuity.
(c)The claim for commuted value of pension shall be presented in form N.C.D.S-PFR-17.
(d)The claim for provisional pension/gratuity commuted value of pension shall be presented in forms as in case of drawal of pension/gratuity and commuted value of pension with words "provisional" written thereon, prominently in red ink.
(e)The Drawing and Disbursing Officer shall scrutinise the claim with reference to the payment order issued by the Controller and shall pass the claim for payment and issue an Account Payee cheque for the amount payable in cash.
(f)In case of recovery towards adjustment of outstanding dues from gratuity payable to the Pensioner, the Drawing and Disbursing Officer shall pass the claim for payment of entire amount mentioning therein clearly the amount payable in cash and the amount payable by way of adjustment towards outstanding dues. The said order shall be in the following form :
Passed for Rs.   (Rupees as follows)
  In Cash Rs.  
  By transfer credit Rs.  
Examined and entered    
Treasury Accountant.    
  Issued Cheque No.  
For Rs. (Rupees paid on) (date) Date
Dated   Treasury Officer VideSI. No. of (Bank)
of the Debit Scroll Dt  
Place :   Treasury Officer
Note : The Bill shall not be sent to the Bank.
(g)On receipt of the encashed cheque along with the debit scroll from the Bank, the Disbursing Officer shall put "PAID" stamp on the voucher and then make the following endorsements on the vouchers. Paid on.............. (Date) vide SI. No.................
of the Bank's debit scrollDate.Drawing and Disbursing Officer
(h)Drawing and Disbursing Officer shall not draw funds through self cheques unless specifically permitted in writing by the Controller.
(i)Save as specifically provided in these regulations the provisions of Rules, 278, 280, 280-A, 280-B, 281, 283, 298(1), 299, 300, 301, 302, 303, 303-A, 306, 307, 309, 312, 313, 314 and 315 of the Subsidiary Rules made under the Treasury Rules (Orissa) (specified in Part-II of the Orissa Treasury Code Volume I) shall mutatis and mutandis apply in regard to checking of bills and disbursement of claims by the Drawing and Disbursing Officer except that in case of death of a pensioner, Form N.C.D.S-PFR-19 shall be used as a form of Application at the time of applying for payment of family pension for the first time, and the Form N.C.D.S-PFR-20 shall be used for intimating the fact of death of the pensioner to the Controller of Accounts by the Treasury Officer/Sub-Treasury Officer.