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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(1)(c) in The Orissa Civil Services (Commutation of Pension) Rules, 1992

(c)in the case of an applicant governed by Sub-rule (3) of Rule 12 in whose case the commuted value of pension becomes payable on the day following the date of his retirement, the reduction in the amount of pension on account of commutation shall be operative from its inception. Where, however, payment of commuted value of pension could not be made within the first month after the date of retirement, 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 is deemed to have been paid shall be authorised by the Accounts Officer.