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[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

State of Odisha - Subsection

Section 61(2)(b) in The Orissa Municipal Employees' Pension Rules, 1989

(b)In all cases where either of these limits is exceeded the pension and other retirement benefits may be paid in full and necessary adjustment may be made in the re-employment pay so as to ensure that total of the reemployment pay plus pensionary benefits is within the prescribed limit. In such cases, the re-employment pay may be fixed, below the minimum of the time-scale in which the employee is re-employed.