Section 105 in The Orissa Municipal Employees' Pension Rules, 1989
105.
(1)There shall be constituted a Central Pension Fund for payment of pension and family pension as provided under these rules to the employees and these shall be placed to the credit thereon all sums received from the Council in every month on account of pension contribution of each employee of the service in the manner as specified in Rule 103.(2)All sums received on account of contribution of the Council to the Contributory Provident Fund and usual interest thereon in respect of every employee of the Council who opts to the pension scheme under these rules and the grants-in-aid received from Government shall be placed to the credit of the Central Pension Fund.(3)All grants-in-aid by the State Government to the Central Pension Fund shall be drawn by the Director and be credited to the said Fund.
