Section 114 in The Orissa Local Fund Service (Pension) Rules, 1980
114.
The arrear of pension of a deceased pensioner may be paid to the heirs of the deceased without the production of usual legal authority to the extent of rupees five hundred under the orders of the Collector of the district or such officer as may be authorised by Government after such enquiry into the rights and title of the claimants as may be deemed sufficient. Any excess above rupees five hundred may similarly be paid under the orders of the Government on execution of an indemnity bond in the form prescribed for the purpose with such sureties as they may require if they are satisfied of the right and title of the claimant and consider that undue delay and hardship would be caused by insisting on the production of letters of administration. In any case of doubt payment should be made only to the person producing legal authority.Chapter-XV The Central Pension Fund
