Section 5(2) in The Orissa Municipal Employees' Pension Rules, 1989
(2)The pension sanctioning authority may, by orders in writing, withhold or withdraw a pension or a part thereof whether permanently or for a specific period, if the pensioner is convicted of a serious crime or is found guilty of a grave offence by a competent Court of law :Provided that where a part of the pension is withheld or withdrawn, the amount of such pension shall not be reduced below the minimum limit.
