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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(3)(b) in The Orissa Civil Services (Commutation of Pension) Rules, 1992

(b)The Accounts Officer after necessary verification of the information furnished in Form 1-A shall -
(i)authorise the pension disbursing authority to draw the amount of commuted value of pension and make payment to the pensioner on the date following the date of his retirement;
(ii)indicate in both the halves of the pension payment order (1) the gross pension; (2) the amount of pension commuted; and (3) fact that the commuted value of pension has been authorised separately to the disbursing authority;
(iii)make a note of payment of the commuted value of pension having been made to the retiring Government servant in his service book;
(iv)correspondingly reduce the monthly pension from its inception;
(v)where the payment of commuted value of pension has not been made within the first month after the date of retirement and the delay is not attributable to the pensioner, the Accounts Officer shall issue an authority to the disbursing authority for the payment of the difference of monthly pension for the period between the day following the date of retirement and the date preceding the date on which the commuted value of pension has been paid.