Section 92(3) in The Orissa Municipal Employees' Pension Rules, 1989
(3)When a pensioner is a minor, or is for any other reason incapable of managing his own affairs and has no regularly appointed a manager or guardian, the Collector of the district may, on application by or on behalf to the pensioner and subject to such conditions as he may impose declare any suitable person to be the manager or guardian for the purpose of receiving on behalf of the pensioner, the pension due to him and payments of pension may be made to such manager or guardian in the same ways as to the original holder :Provided that sufficient proof is forthcoming at the time of each payment of the original holder being alive and eligible to receive th6 pension for the period covered by the payment. Such declaration may, at any time, be revoked or altered at the discretion of the Collector of the district.
