Section 8 in The Orissa Civil Services (Commutation of Pension) Rules, 1992
8. Nomination to receive the commuted value of pension.
(1)An applicant shall make a nomination in Form 5 along with the application referred to in Rule 12 or Rule 17, as the case may be, conferring on one or more persons the right to receive the commuted value of pension in case the applicant dies without receiving the commuted value on or after the date on which commutation becomes absolute.(2)If there is no such nomination, or if the nomination made does not subsist, the commuted value shall be paid to the family in the manner indicated in Clause (b) of Sub-rule (1) of Rule 50 of Orissa Civil Services (Pension) Rules, 1992.(3)If in any case the commuted value cannot be paid in the manner indicated in Sub-rules (1) and (2), the same shall be paid to his heirs on production of succession certificate from the competent Court of Law.
