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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Odisha - Subsection

Section 61(3) in The Orissa Municipal Employees' Pension Rules, 1989

(3)In case where the minimum pay of the post in which the pensioner is re-employed is more than the pay last drawn before retirement, the employee concerned may be allowed the minimum of the prescribed pay scale of the post less pension and/or the pension equivalent of other forms of retirement benefits.