Section 13(1) in The Orissa Civil Services (Commutation of Pension) Rules, 1992
(1)The Head of Office on receipt of application in Form 1 under Sub-rule (1) of Rule 12 or in Form 1-A of Sub-rule (3) of Rule 12, shall -(a)initial the Form indicating the date of its, receipt;(b)acknowledge immediately the receipt of Form 1 or Form 1-A in Part II of that form and despatch the same to the applicant;(c)transmit the application with necessary details to the pension sanctioning authority in Part II-A who shall take immediate action to complete Part-III of Form 1 or Form 1-A, as the case may be and forward the same to the Accounts Officer after detaining one copy for his record.
