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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Odisha - Subsection

Section 88(3) in The Orissa Municipal Employees' Pension Rules, 1989

(3)On receipt of the claim or claims, the Executive Officer of the concerned Council shall complete Form No. XIII and the Chairman of the said Council shall certify in Part III of that Form as to whether the character, conduct and past service of the deceased employee were such as to entitle the family to the favourable consideration of the pension sanctioning authority.