Section 7(1) in The Orissa Municipal Employees' Pension Rules, 1989
(1)When any departmental or judicial proceeding is continued under Clause (a) of the Proviso to Rule 6 or where a departmental proceeding is instituted under Clause (b) of the proviso to Rule 6 against an employee who has retired on attaining age of compulsory retirement or otherwise, he shall be paid during the period commencing from the date of the retirement to the date on which, upon conclusion of such proceeding, final orders are passed, a provisional pension not exceeding the maximum pension which should have been admissible on the basis of his qualifying service up to the date of retirement, or if he was under suspension on the date of retirement up to the date immediately preceding the date on which he was placed under suspension, but no gratuity or death-cum-retirement gratuity shall be paid to him until the conclusion of such proceeding and the issue of final order thereon.
