Section 110 in The Orissa Municipal Employees' Pension Rules, 1989
110.
(1)All money which are required to be placed to the credit of the Central Pension Fund are to be sent to the Administrator of the Fund in shape of Bank drafts annexing therewith a detailed break up of the amount in respect of each employee or in any other manner as may be directed by the Administrator of the Fund.(2)Within fifteen days after the money and information are received under Sub-rule (1) the Administrator of the Fund shall deposit the same in the manner as provided under Rule 107 and cause necessary entry in every month in the Ledger to be opened in respect of each employee.Chapter-XIV Miscellaneous
