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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Odisha - Subsection

Section 94(1) in The Orissa Municipal Employees' Pension Rules, 1989

(1)In all cases, referred to in Rules 92 and 93, the Executive Officer must take precautions to prevent impositions and most, at least once a year, require proof independent of that furnished, by the Life Certificate of the continued existence of the pensioner.