Section 63 in The Orissa Municipal Employees' Pension Rules, 1989
63.
The pay of an employee who has obtained compensation pension or compensation gratuity if re-employed, shall be fixed in accordance with Rule 61. In case the pensioner elects to count his previous service for pension by foregoing the entire pension, the pay shall be fixed by treating him as if he is not in receipt of any pension. He shall be entitled to receive the benefits of increments in his new scale or promotion to another scale or post without further re-fixation of pay.
