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State of Odisha - Section

Section 12 in The Revised Orissa Old Age Pension Rules, 1989

12.

The Block Development Officer shall sent a copy of the sanction or rejection order to the applicant within a week of the receipt of such order under Certificate of Posting under intimation to Executive Officer where necessary. Payment of pension in full shall commence from the first of the month following the month of sanction.OAP-II Column 7 - The B.D.O. shall prepare an Identity Card for the pensioner which should contain the following information :
Block/Town/Municipality/N.A.C. Grama PanchayatWard No.
(i)Name :
(ii)Full Address (Village, P. O., P.S., District and Pin Code)
(iii)Age of the pension-holder on the date of sanction
(iv)Number allotted to the pensioner :
Signature/Thumb impressionof the Pensioner Signature of the B.D.O.
Note - (i) The pass-port size photograph duly defaced by the seal and signature of the Block Development Officer shall be affixed to the right-hand corner of the Identity Card after first payment for which the Pensioner is required to appear in person. Two photographs are to be duly attested, one fixed to the Identity Card and the other one pasted in Register OAP-IV.
(ii)Date of death - The Extension Officer/Executive Officer concerned shall report every case of death of a pensioner immediately after occurrence to the Block Development Officer.