Section 14 in The Orissa Civil Services (Commutation of Pension) Rules, 1992
14. Authorisation of commuted value by the Accounts Officer.
(1)The Accountant-General, Orissa in receipt of Form 1 or Form 1-A from the appointing authority shall verify that -(a)information furnished by the appointing authority in Part III of Form 1 or Form 1-A, as the case may be, is correct;(b)the applicant is eligible to commute a fraction of his pension without medical examination;(c)the commuted value of pension has been determined correctly by the appointing authority.(2)The Accounts Officer after necessary verification of the information furnished in Form 1 shall -(a)issue authority for the payment of commuted value of pension to the disbursing authority concerned;(b)draw the attention of the disbursing authority concerned to the proviso to Sub-rule (1) of Rule 6 so that disbursing authority may make entry in the pension payment order regarding the date on which the amount of pension is to be reduced on account of commuted part of pension;(c)endorse to the applicant a copy of the authority referred to in Clause (a) with the instruction that he should collect the commuted value of pension from the disbursing authority.(3)(a)The Accounts Officer, on receipt of Form 1-A from the appointing authority, shall ascertain and verify if the amount of superannuation pension of the applicant has been calculated, and if not, take steps to finalise the amount of pension, so that the pension payment order is issued in time.(b)The Accounts Officer after necessary verification of the information furnished in Form 1-A shall -(i)authorise the pension disbursing authority to draw the amount of commuted value of pension and make payment to the pensioner on the date following the date of his retirement;(ii)indicate in both the halves of the pension payment order (1) the gross pension; (2) the amount of pension commuted; and (3) fact that the commuted value of pension has been authorised separately to the disbursing authority;(iii)make a note of payment of the commuted value of pension having been made to the retiring Government servant in his service book;(iv)correspondingly reduce the monthly pension from its inception;(v)where the payment of commuted value of pension has not been made within the first month after the date of retirement and the delay is not attributable to the pensioner, the Accounts Officer shall issue an authority to the disbursing authority for the payment of the difference of monthly pension for the period between the day following the date of retirement and the date preceding the date on which the commuted value of pension has been paid.
