Section 57 in The Orissa Municipal Employees' Pension Rules, 1989
57.
(1)As soon as an employee has completed one year of continuous service he shall give details of his family in Form No. II to the Chairman of the concerned Council.(2)If the employee has no family he shall furnish the details in Form No. II as soon as he acquire family.(3)The employee shall communicate to the Chairman of the concerned Council any subsequent change in the size of his family including the marriage of his/her female child.Chapter-VIII Re-employment of pensioners
