Section 6 in The Orissa Pension to Indigent Artists Rules, 1976
6. Sanction of pension.
(1)On receipt of the approval of approval of Government in pursuance of Sub-rule (5) of Rule 3, the Secretary of the Department shall sanction the pension.(2)The Secretary of the Department shall maintain a list of persons in whose favour pension has been sanctioned in a Register in Form P.I.A.-A.(3)Each sanction shall be recorded in the Register and a copy of the sanction order shall be sent to the Accounts Officer of the [Directorate of Tourism, Sports and Culture.] [Substituted vide Notification No. 4580/23.6.1981.] The sanction order shall be in Form P.I.A.-B.(4)The Accounts Officer of the [Directorate of Tourism, Sports and Culture] [Substituted vide Notification No. 4580/23.6.1981.] shall, on receipt of the sanction register it in the Register of Payment in Form P.I.A.-C.(5)The pension will be payable with effect from the date mentioned in the sanction order. It shall become due for payment only on the expiry of the month to which it relates.
