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State of Odisha - Section

Section 87 in The Orissa Municipal Employees' Pension Rules, 1989

87.

(1)Sanction of pension shall be followed by issue of pension payment order in duplicate by the Director, one copy to the pensioner and the other copy to the concerned Executive Officer wherefrom the person payment is desired by the retired employee.
(2)Any amount so placed by the Director and remaining undisbursed to a pensioner due to death or other reasons shall be redeposited in the account maintained by the concerned Executive Officer under Sub-rule (4) of Rule 84.Chapter-XI Sanction of family pension