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State of Odisha - Section

Section 14 in The Nabakrushna Choudhury Centre for Development Studies Employees Pension Fund (Establishment & Administration) Rules, 1997

14. Undrawn Pension.

- A pension remaining undrawn for more than one year shall cease to be payable by the Drawing and Disbursing Officer. On appearance of the Pensioner or on presentation of a claim on his behalf after-wards the Drawing and Disbursing Officer may make the payment but the arrears shall be paid on written clearance from the Controller. The Drawing an Disbursing Officer shall make a reference to the Controller along with the Bill received from or on behalf of the pensioner explaining the circumstances of non-drawal. On receipt of such a reference the Controller shall intimate the fact to the Secretary and shall authorise payment of the arrears with the sanction of the pension sanctioning authority.