Section 29 in The Orissa Municipal Employees' Pension Rules, 1989
29.
(1)An invalid pension is awarded on his retirement from the service to an employee who by bodily or mental infirmity, is permanently incapacitated for the public service or for the particular branch of it to which he belongs.(2)In case the incapacity is not permanent, an employee should, if possible, be employed even on lower pay so that the expense of granting him invalid pension may be avoided. If there is no means of employing him even on lower pay, he may be granted invalid pension.(3)If the incapacity is directly due to irregular or intemperate habits, no invalid pension can be granted. If it has not been directly caused by such habits, but has been accelerated or aggravated by them it will be for the authority competent to sanction pension to decide what reduction should be made on this account.Explanation. - For the purpose of this sub-rule "irregular or intemperate habits" means incapacity on account of drug habits or on account of diseases resulting from immoral habits.(4)An employee discharged on other ground has no claim for pension under Sub-rule (1) even though he can produce medical evidence of incapacity for service.
