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State of Odisha - Section

Section 8 in Madhu Babu Pension Yojana Rules, 2008

8. Disbursement.

(a)The pension dues to each beneficiary will be disbursed and fresh applications collected in the presence of the elected personnel of that G.P./U.L.B. on the "Jana Seva Divas" i.e. the 15th of every month irrespective of it being a holiday at the concerned G.P. Head quarters in the rural areas and at the Municipality/N.A.C. office or, nearby school as may be suitable in the urban areas unless and other wise decided by the Government.
(b)The amount of pension due will be disbursed to the beneficiaries in terms of Rs.100.00 denomination by the Block Development Officer or, any officer sub-ordinate to him in the rural areas and the D.S.W.O. or any officer sub-ordinate to him and the Executive Officer, ULB in the urban areas without any authority of Accountant General, Orissa.
(c)In extreme hard cases when a beneficiary is found to be incapable to receive his/her pension dues at the specified place of disbursement, door step delivery of the pension dues shall be ensured within seven days.
(d)Necessary arrangements must be made by the BDO at the places of disbursement for convenience of the beneficiaries especially during the summer and the rainy seasons.
(e)The list of beneficiaries, the updated-list of waiting applicants in order of priority in respect of that particular Gram Panchayat/ U.L.B. and the Oriya version of the scheme Guidelines must De displayed at the place of disbursement for information of general public on the day of disbursement of pension. Application forms for Madhu Babu Pension shall be made available with the Gram Panchayat Offices also.
(f)Adequate security arrangements must be ensured by the BDO concerned at the place of pension disbursement and during transportation of the total funds.