Section 15 in The Orissa Civil Services (Commutation of Pension) Rules, 1992
15. Commutation of a fraction of provisional pension and action at various stages.
(1)Pending determination of final pension where provisional pension has been sanctioned to a Government servant under Rule 65 of Orissa Civil Services (Pension) Rules, 1992 and such a retired Government servant has applied for commutation of provisional person in Form 1 under Sub-rule (1) of Rule 9, the Head of Office on receipt of Form 1 application shall take action as provided in Sub-rule (1) of Rule 13.(2)(a)On receipt of Form 1 under Sub-rule (1), pension sanctioning authority shall take immediate action to sanction provisional commuted value of pension in Form 6 and arrange its payment to the pensioner by drawal in an establishment pay bill.(b)Complete Part III of Form I and transmit to the Accounts Officer, after retaining one copy for his record, alongwith duly completed pension papers referred to in Rule 62 of Orissa Civil Services (Pension) Rules, 1992;(c)request the Accounts Officer to verify the correctness of the amount of provisional pension, action of which was taken under Sub-rule (6) of Rule 65 of Orissa Civil Services (Pension) Rules, 1992 and the amount of the commuted value of the fraction of the provisional pension as determined in Part III of Form 1.(3)The Accounts Officer after final assessment of pension shall verify the amount of pension and the amount of the commuted value sanctioned under Sub-rule (2), shall -(a)issue authority for the payment of the difference between the commuted value so determined and the commuted value of provisional pension already sanctioned by the pension sanctioning authority;(b)make entry in the pension payment order to be issued on the cessation of the payment of the provisional pension and also indicate the date from which the payment of the residuary pension shall commence;(c)adjust the excess payment of commuted value, if any, noticed on assessment of final pension, out of the gratuity withheld or direct the Disbursing Officer to recover such excess payment in instalments by reducing the pension payable in future.Chapter-IV Commutation of pension after medical examination
