Section 24 in The Orissa Municipal Employees' Pension Rules, 1989
24.
Upon such conditions as it may think fit in each case to impose, the Director on the application of the employee in consultation with the concerned Council, may condone all interruptions in his service.Explanation. - The powers of condonation specified in this rule carry with them the power of reviving service rendered prior to interruption but forfeited under Rule 22.
