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State of Odisha - Section

Section 122 in The Orissa Local Fund Service (Pension) Rules, 1980

122.

The State Government may dissolve the fund at any time after providing alternative arrangements for payment of the death-cum-retirement benefits to the employees of the Local Fund Service entitled to it under these rules and in the event of such dissolution the balance standing in the Fund shall be disposed of by Government in such manner as they think fit.