Section 7(3) in The Orissa Civil Services (Commutation of Pension) Rules, 1992
(3)The State Government pensioners who got themselves absorbed under public undertakings, autonomous bodies and have received or opted to receive commuted value of one-third of pension as well as terminal benefits equal to the commuted value of the balance amount of pension left after commuting one-third of pension are not entitled to any benefit under these rules as they have ceased to be State Government pensioners.
