Section 15(3) in The Orissa Civil Services (Commutation of Pension) Rules, 1992
(3)The Accounts Officer after final assessment of pension shall verify the amount of pension and the amount of the commuted value sanctioned under Sub-rule (2), shall -(a)issue authority for the payment of the difference between the commuted value so determined and the commuted value of provisional pension already sanctioned by the pension sanctioning authority;(b)make entry in the pension payment order to be issued on the cessation of the payment of the provisional pension and also indicate the date from which the payment of the residuary pension shall commence;(c)adjust the excess payment of commuted value, if any, noticed on assessment of final pension, out of the gratuity withheld or direct the Disbursing Officer to recover such excess payment in instalments by reducing the pension payable in future.Chapter-IV Commutation of pension after medical examination
