Section 5 in The Orissa Civil Services (Commutation of Pension) Rules, 1992
5. Commutation of Pension.
(1)A Government servant on retirement is entitled to commute for a lump sum payable a fraction not exceeding one-third of his pension :Provided that for the purpose of commutation of invalid pension, the amount of original invalid pension, determined with reference to qualifying years of service will only be taken into account.(2)In an application for commutation in Form-1 or Form 1-A or Form-2, as the case may be, an applicable shall indicate the fraction which he desires to commute and may either indicate the maximum limit of one-third of pension or such lower limit as he may desire to commute.(3)If fraction of pension to be commuted results in fraction of rupee, such fraction of a rupee shall be ignored for the purpose of commutation.(4)The lump sum payable to an applicant shall be calculated in accordance with the table of values prescribed from time to time and applicable to the applicant on the date on which the commutation becomes absolute,(5)The amount of commuted value of pension as finally calculated shall be rounded off to the next higher rupee.
