Section 7(2) in The Orissa Civil Services (Commutation of Pension) Rules, 1992
(2)(a)Each pensioner who is eligible for restoration of Commuted portion of pension as per Sub-rule (1), is required to apply in the prescribed Form 7 duly completed, to the pension disbursing authority who will restore the commuted portion of pension if the commuted amount has been mentioned in the pension payment order and will also pay the arrears, if any.(b)In cases where the pensioner had completed twelve years, as per Sub-rule (1) and had died subsequently his/her legal heir(s) is/are also entitled to receive arrears from the date this rule came into force or from the date of completion of twelve years from the date on which the amount of pension was reduced on account of commutation, whichever is later, till the date of pensioner's death. For this purpose, legal heir(s) may also apply to the pension disbursing authority.(c)In cases where the pension payment order does not contain information regarding commuted portion, pension disbursing authority will obtain information from Accounts Officer who is issued the pension payment orders.(d)The pension disbursing authority will intimate to the Accounts Officer who had issued the pension payment order the full particulars of each pension cases along with the amount of pension restored for verifying the correctness.
