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State of Odisha - Section

Section 34 in The Revised Orissa Old Age Pension Rules, 1989

34.

The Collector may review the implementation of the scheme in any area of the district. The Collector shall further be competent to cause an inspection/periodical test check in any area of the district on any matter connected with the administration of the scheme by himself or an officer nominated by him. The District Social Welfare Officer at the district level, Sub-divisional Welfare Officer at the Sub-division level and the Social Education Organiser at the Block level should remain in charge of proper execution of the scheme and maintenance of records.