Section 84 in The Orissa Municipal Employees' Pension Rules, 1989
84.
(1)Soon after receipt of the verified pension papers, the Director shall sanction the pension in Form No. X and forward a copy of sanction order clearly indicating the amount of pension and the date from which it accrues, to the Executive Officer of the concerned Council.(2)The Director will place necessary amount towards pension at the disposal of the Executive Officer of the Council where the employee desires to receive service payment under intimation to the retired employee.(3)The Executive Officer of the concerned Council as referred in Sub-rule (2) shall make necessary payment to the pensioner towards his pension.(4)The Executive Officer of every Council shall open an account in any Nationalised Bank in his locality as may be convenient to him exclusively to deposit the amount receipted from the Director and withdraw such amount for payment to the pensioner and keep proper account.
