Section 5 in The Orissa Legislative Assembly ex-Members Pension Rules, 1979
5. Pension Payment Order.
- The Accountant-General, Orissa, shall on receipt of the sanction order, issue the Pension Payment Order in Form 'C' to the Treasury Officer where payment is desired by the ex-member in his application, under intimation to the ex-member concerned (hereinafter called the pensioner). The Pension Payment Order should be in two separate books one meant for the pensioner and the other for the disburser upon which the words "Pensioner's Portion" and the "Disburser's Portion" respectively should be clearly mentioned. Entries regarding every payment shall be made in both the books at appropriate places.On receipt of the intimation from the Accountant-General, the pensioner may obtain his portion, i.e., the Pensioner's Portion of the Pension Payment Order from the Treasury Officer concerned.
