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State of Odisha - Section
Section 10 in The Orissa Pension to Indigent Artists Rules, 1976
10.
In the month of April each year the pensioner shall furnish or the Director or the Accounts Officer a life certificate in Form P.I.A.-D signed by a Member of Parliament or the State Legislature, any Gazetted Officer, a Chairman of a Municipality or Notified Area Council or a Chairman of a Panchayat Samiti. Such a certificate, even if it is strictly not in Form P.I.A.-D will be accepted if its contents serve the purpose.Form P.I.A.-A[See Rule 6 (2)]Register of sanctions of Pensions to Indigent Artists| Serial No. | Name and address of artist to whom pension issanctioned | No. and date of sanction order | Amount of pension | Date from which payable | Remarks |
| (1) | (2) | (3) | (4) | (5) | (6) |
| Month | 1976-77 | 1977-78 | 1978-79 | 1979-80 | 1980-81 | 1981-82 |
| M.O. No. and date | M.O. No. and date | M.O. No. and date | M.O. No. and date | M.O. No. and date | M.O. No. and date | |
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