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State of Odisha - Section
Section 115 in The Orissa Municipal Employees' Pension Rules, 1989
115.
If any doubt or difficulty arises in the interpretation or implementation of these rules the question shall be referred to the State Government whose decision shall be final.Form I[See Rule 56]Nomination for family pensionI hereby nominate the persons mentioned below, who are members of my family, to receive in the order shown below the family pension which may be granted in the event of my death after completion of 10 years of qualifying service.| Name and address of nominee | Relationship with employee | Age | Whether married or unmarried |
| (1) | (2) | (3) | (4) |