Section 4 in The Orissa Civil Services (Commutation of Pension) Rules, 1992
4. Restriction for Provisional Commutation.
- No Government servant against whom departmental or judicial proceedings as referred to in Rule 7 of Orissa Civil Services (Pension) Rules, 1992 have been instituted before the date of his retirement, or the pensioner against whom such proceedings are instituted after the date of his retirement, as the case may be, shall be eligible to commute a fraction of his provisional pension authorised under Rule 66 of Orissa Civil Services (Pension) Rules, 1992 during the pendency of such proceedings.
