Section 28(2) in The Orissa Civil Services (Commutation of Pension) Rules, 1992
(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
