Section 15(1) in The Orissa Civil Services (Commutation of Pension) Rules, 1992
(1)Pending determination of final pension where provisional pension has been sanctioned to a Government servant under Rule 65 of Orissa Civil Services (Pension) Rules, 1992 and such a retired Government servant has applied for commutation of provisional person in Form 1 under Sub-rule (1) of Rule 9, the Head of Office on receipt of Form 1 application shall take action as provided in Sub-rule (1) of Rule 13.
