Section 90(1) in The Orissa Municipal Employees' Pension Rules, 1989
(1)Pension is payable from the date on which the pensioner ceases to be borne on the establishment or from the date of application for pension, whichever is later. The objective of this later alternative is to prevent unnecessary delay in the submission of applications. This rule may be relaxed by the authority sanctioning the pension where the delay is sufficiently explained.
