Section 62 in The Orissa Municipal Employees' Pension Rules, 1989
62.
(1)An employee who obtained a compensation pension if reemployed in a service qualifying for pension may at his option, count his former service for further pension :Provided that he-(a)ceases to draw his pension from the date of his re-employment in qualifying service; and(b)refunds the death-cum-retirement gratuity or service gratuity, if any drawn by him for his former service.(2)The intention to refund must be stated immediately on re-employment, but the refund may be made by monthly instalments of not less than one-third of his salary or not less than the whole gratuity divided by the number of months which have elapsed since the end of the service for which the gratuity was given, whichever is less. The right to count previous service does not revive till the whole amount is refunded.
