Section 18(1) in The Orissa Municipal Employees' Pension Rules, 1989
(1)Service rendered by an employee belonging to one of the classes mentioned in Explanation 2 below, after attaining the age of eighteen years, which is pensionable, under military rules but which terminates before he attains the age of superannuation may at his option be allowed to count, when followed by service qualifying for pension under these rules as part of such service, provided that any bonus, gratuity or pension received on discharge from military services shall be refunded in such number of monthly instalments not normally exceeding 36 (thirty-six), and beginning from such date as in each case the Director may decide, service so allowed to count shall, however, be restricted on service within or outside the employees Unit or Department in India or elsewhere, which has been paid for from the Consolidated Fund of Orissa or for which a pensionary contribution has been received by the Government. The option referred to above should be exercised within a period of three months from the date of confirmation in the local authority.Explanation 1. - An officer, ex-soldier, ex-sailor or ex-airman will not be brought under the operation of this rule as a matter of course. Each case will be decided on its merit.Explanation 2. - This rule applies to Commissioned Officers, Junior Commissioned Officers, Warrant Officers, Non-Commissioned Officers and other enrolled personnel of the army and the corresponding categories of the Navy and Air Force. It also applies to personnel of Frontier Constabulary and Militaria, non-combatant departmental and regimental employees and followers of the supplemental service and Warrant Officers and Departmental Officers, the Commissionary and assistant' classes.Explanation 3. - To be eligible for the concession in this rule, the individual concerned should take his discharge from the Army, Navy or Air Force within twelve months of the date of his confirmation in the appointment pensionable under these rules. This limit may, in special cases, be relaxed by the Government.Explanation 4. - Employees in the Military Police have the option of counting service under any other rules or regulations which would give them similar or more liberal concession.Explanation 5. - Employees who were in service in an appointment pensionable under these rules on the 22nd February, 1921 are eligible to Court service under the rules which were in force before the date where these rules are more advantageous to them.Explanation 6. - Any person who was on other rank, an airman or sailor may, on being permanently appointed to a post in a local authority be allowed at the discretion of the Director to count-(a)in full his former colour service; and(b)half the period of his service in the reserve, in the Air Force or Navy, as the case may be, for the grant of civil pension under the provisions of these rules.
