Section 62(1) in The Orissa Municipal Employees' Pension Rules, 1989
(1)An employee who obtained a compensation pension if reemployed in a service qualifying for pension may at his option, count his former service for further pension :Provided that he-(a)ceases to draw his pension from the date of his re-employment in qualifying service; and(b)refunds the death-cum-retirement gratuity or service gratuity, if any drawn by him for his former service.
