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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(2)(a) in The Orissa Civil Services (Commutation of Pension) Rules, 1992

(a)On receipt of Form 1 under Sub-rule (1), pension sanctioning authority shall take immediate action to sanction provisional commuted value of pension in Form 6 and arrange its payment to the pensioner by drawal in an establishment pay bill.