Section 94 in The Orissa Municipal Employees' Pension Rules, 1989
94.
(1)In all cases, referred to in Rules 92 and 93, the Executive Officer must take precautions to prevent impositions and most, at least once a year, require proof independent of that furnished, by the Life Certificate of the continued existence of the pensioner.(2)For this purpose he should (save in cases of exemptions from personal appearance granted by the Collector of the district) require the personal attendance and due indentification of all male pensioners who are not incapacitated by bodily illness or infirmity from so attending and in all cases where such inability may be alleged, he should require proof thereof in addition to the proof submitted about the pensioner's existence.Note. - The Disbursing Officer is personally responsible for any payment wrongly made. In case of doubt he should consult the Director.(3)A life certificate must accompany every claim which is not personally presented except in the cases specified in foregoing sub-rule. When payment is made on life certificate, it can be made only for periods completed on or before the date of the certificate.
