Section 90 in The Orissa Municipal Employees' Pension Rules, 1989
90.
(1)Pension is payable from the date on which the pensioner ceases to be borne on the establishment or from the date of application for pension, whichever is later. The objective of this later alternative is to prevent unnecessary delay in the submission of applications. This rule may be relaxed by the authority sanctioning the pension where the delay is sufficiently explained.(2)After the proposal under Sub-rule (1) is received and the pension is sanctioned the Director shall take necessary steps to place the funds.(3)Soon after the placement of funds, the Executive Officer of the concerned Council shall pay pension or family pension, as the case may be.(4)Family pension under these rules is payable from the day following the date of death of the employee or the pensioner, as the case may be.(5)In case where an employee dies shortly after retirement without having formally applied for pension the authority competent to sanction pension to the deceased employee may relax the provision of this rule and sanction pension to the employee from the date of retirement up to and inclusive of the date of his death as if he has made a formal application for the same before retirement.
