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State of Odisha - Section

Section 15 in The Nabakrushna Choudhury Centre for Development Studies Employees Pension Fund (Establishment & Administration) Rules, 1997

15. Transfer of Pension payment order.

(a)For transfer of the pension payment order from one Drawing and Disbursing Officer to another, the Pensioner shall apply to the Controller, through the Drawing and Disbursing Officer from where the pension is being drawn and shall surrender his portion of the Pension Payment Order along with the application. The Drawing and Disbursing Officer shall send the application along with both halves of the Pension payment order to the Controller who shall if otherwise found admissible, send the documents to the Drawing and Disbursing Officer from whom pension is proposed to be drawn after keeping suitable record in the Register of pension payment order in form N.C.D.S. PFR-31.
(b)Procedure on death of Pensioner - Pension can be drawn for the day of a Pensioner's death. On the death of pensioner, the payment of arrears shall not be made to the heirs of the deceased pensioner without fresh authority from the Controller who shall issue such authority after receiving advice from the Secretary.
(c)Treasury Officer to fix date of payment of pension - The payment of pension for a month shall be due on the first day of the following month. The Treasury Officer shall fix specific dates for disbursement of pension to the pensioners.