Section 28 in The Orissa Municipal Employees' Pension Rules, 1989
28.
If an employee is selected for discharge owing to the abolition of a permanent post which he was holding, he shall, unless he is appointed to another post the conditions of which are deemed, by the authority competent to discharge him; to be at least equal to that which he was holding, have the option -(a)of taking any compensation pension or gratuity to which he may be entitled for the service he has already rendered; or(b)of accepting another appointment or transfer to another establishment even on a lower pay, if offered and continuing to count his previous service for pension.
