Section 8(i) in The Nabakrushna Choudhury Centre for Development Studies Employees Pension Fund (Establishment & Administration) Rules, 1997
(i)Save as specifically provided in these regulations the provisions of Rules, 278, 280, 280-A, 280-B, 281, 283, 298(1), 299, 300, 301, 302, 303, 303-A, 306, 307, 309, 312, 313, 314 and 315 of the Subsidiary Rules made under the Treasury Rules (Orissa) (specified in Part-II of the Orissa Treasury Code Volume I) shall mutatis and mutandis apply in regard to checking of bills and disbursement of claims by the Drawing and Disbursing Officer except that in case of death of a pensioner, Form N.C.D.S-PFR-19 shall be used as a form of Application at the time of applying for payment of family pension for the first time, and the Form N.C.D.S-PFR-20 shall be used for intimating the fact of death of the pensioner to the Controller of Accounts by the Treasury Officer/Sub-Treasury Officer.
