Section 7(1) in The Orissa Legislative Assembly ex-Members Pension Rules, 1979
(1)Where a pensioner becomes ineligible to receive pension under Sub-section (2) of Section 4-B of the Act, he shall intimate the fact to the sanctioning authority, the Accountant-General and the concerned Treasury Officer and surrender the "Pensioner's Portion" of the Pension order in Form "C" issued to him to the concerned Treasury Officer.
