Section 11 in The Orissa Civil Services (Commutation of Pension) Rules, 1992
11. Eligibility.
- An applicant who is authorised -(i)a superannuation pension under Rule 40 of Orissa Civil Services (Pension) Rules, 1992; or(ii)a retiring pension under Rules 41 and 42 of Orissa Civil Services (Pension) Rules, 1992; or(iii)a retiring pension on absorption in or under a Corporation or Company or body in terms of Rule 43, of Orissa Civil Services (Pension) Rules, 1992 and who elects to receive monthly pension and retirement gratuity; or(iv)a compensation pension on abolition of permanent post under Rule 38 of Orissa Civil Services (Pension) Rules, 1992; or(v)a pension in whole or in part of the finalisation of the departmental or judicial proceedings referred to in Rule 7 of Orissa Civil Services (Pension) Rules, 1992 and issue of final orders thereon, shall, subject to the limit in Rule 5, be eligible to commute a fraction of his pension without medical examination :Provided that he applies for commutation of pension in Form 1 or in Form 1-A, as the case may be, in accordance with the provisions of Rule 12.
