Section 96 in The Orissa Municipal Employees' Pension Rules, 1989
96.
(1)A pensioner drawing pension is required to append a certificate in his bill as follows :"I declare that I have not received any remuneration for serving in any capacity, either under Government or under any local authority or in any registered company during the period for which the amount of pension claimed in this bill is due".(2)In case of a pensioner permitted to draw pension after re-employment his certificate should be modified according to the facts.
