Section 7(2) in The Orissa Legislative Assembly ex-Members Pension Rules, 1979
(2)The sanctioning authority shall intimate the concerned Treasury Officer in the event of a re-election of a pensioner as a Member of the Assembly.Form 'A'(See Rule 3)Application For Pension(See Section 4-B of the Orissa Legislative Assembly Members' Salary, Allowances and Pension Act, 1954)(To be submitted in duplicate by ex-Member of the Orissa Legislative Assembly)FromShri/Shrimati/Kumari...............(Ex-Member of the Orissa Legislative Assembly)ToThe Secretary,Orissa Legislative Assembly, Bhubaneswar.Subject- Sanction of Pension under the Orissa Legislative Assembly Members' Salary, Allowances and Pension Act, 1954.Sir,In terms of Section 4-B of the above-mentioned Act, I am entitled to pension in respect of the following period served by me as a Member of the Orissa Legislative Assembly-Name of Constituency..........................From.............................................to.................................From.............................................to.................................From.............................................to.................................From.............................................to.................................From.............................................to.................................
