Section 69 in The Orissa Municipal Employees' Pension Rules, 1989
69.
The lump sum payable on commutation shall be calculated on whole rupee in accordance with a table of present values prescribed from time to time. For the purpose of this rule, age in the case of impared lives shall be assumed to be such age not being less than the actual age as the certifying medical authority may direct. In the event of the table of the present values applicable to the applicant having been modified, between the date of administrative sanction to commutation and the date on which commutation is due to become absolute, payment shall be made in accordance with table so modified but it shall be open to the applicant, if the modified table is less favourable to him then the table before it was so modified, to withdraw his application by notice in writing sent within fourteen days of the date on which he received notice of modification.
