Section 653 in The Orissa Estates Abolition Rules, 1952
653. Death of Intermediaries. - Subject to any rule or order issued by the competent authority in this behalf the following procedure will regulate payment of arrears of compensation annuity as well as the subsequent instalments of the same in respect of a deceased annuity holder :
(i)On the death of an annuity holder, his copy of the annuity payment order shall be returned by his family to the Collector of the district with a report stating the date of death. The report of date should be also sent to the Treasury Officer so that the disburser's copy of the annuity payment order may be returned immediately by the Treasury Officer to the Collector of the district under intimation to the Accountant-General. On receipt of intimation of deaths of an annuity holder the Collector shall at once make a note of the fact in column of the Register of Compensation Annuity Payment Order (Form O.T.C. 72).(ii)The legal representative successor of the deceased should apply as early as possible to the Collector of the district for payment of the arrears dues as well as subsequent instalment of the annuity. On receipt of this application the Collector should proceed to investigate the claims of the representative. If the arrears of compensation payable, together with future instalments due, do not exceed Rs. 1000/- the Collector may admit the claim for payment on his own authority after taking an indemnity bond from time. If, however the sum total of the arrears and subsequent instalments due exceeds Rs. 1,000/- (one thousand rupees) the Collector should insist an the production of a successful certificate by the legal representatives.
