Section 88 in The Orissa Municipal Employees' Pension Rules, 1989
88.
(1)Where the Executive Officer of the concerned Council has received an intimation about the death of an employee while in service he shall ascertain whether any family pension is payable in respect of the deceased employee.(2)Where the family of the deceased employee is eligible for the family pension under Rule 44-(a)the Executive Officer of the concerned Council shall address the widow or widower in Form No. XI for making a claim in Form No. XII;(b)where the deceased employee is survived only by child or children the guardian of such child or children may submit a claim in From No. XII to the Executive Officer concerned :Provided that the guardian shall not be required to submit a claim in the said Form on behalf of the unmarried daughter if she has attained the age of eighteen years and such daughter may herself submit a claim in the said Form.(3)On receipt of the claim or claims, the Executive Officer of the concerned Council shall complete Form No. XIII and the Chairman of the said Council shall certify in Part III of that Form as to whether the character, conduct and past service of the deceased employee were such as to entitle the family to the favourable consideration of the pension sanctioning authority.(4)After Form No. XIII is completed by the Executive Officer and Chairman of the Council the Executive Officer of that Council shall send that Form in original alongwith the Service Book or Service Roll duly completed up-to-date and any other document relied upon, to the Director. The Director shall take necessary further action in the matter as laid down under Chapter-X.
