Section 639 in The Orissa Estates Abolition Rules, 1952
639. The compensation of a person drawing his compensation through an authorised agent who has executed a bond to refund over-payments, shall not be paid on account of a period of more than a year after the date of the life certificate last received and the disbursing officer shall be on the watch for authentic information of the decease of any such Intermediary, and on receipt thereof, shall promptly stop further payments.
