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State of Odisha - Section

Section 7 in The Orissa Pension to Indigent Sports Persons Rules, 2000

7. Procedure to be followed by the Directorate of Sports and Y.S.

(1)The pension shall be paid without any authority from the A.G., Orissa, Bhubaneswar by the D.D.O. by remittance to the pensioner by money order or by demand draft every month. The money order commission or commission of demand draft, if any, being borne by the Government.
(2)The Director, Sports and Youth Services, Orissa shall prepare an identity card for the pensioner which should contain the following information:
  Block/Town/Municipality/N.A.C. Grama Panchayat/Ward No.
(i) Name of pensioner ….
(ii) Father's Name ….
(iii) Full Address (Via P.O., District and Pincode) ….
(iv) Age of the pension holder on the date of sanction ….
(v) Number allotted to the Pensioner ….
Signature/Thumb Impressionof the Pensioner Signature of the Director,Sports and Y.S., Orissa.
Note. - One passport size photograph duly defaced by the seal and signature of the Director, Sports and Y. S. shall be affixed to the right hand corner of the Identity Card. Another passport size photograph duly attested by Director; Sports and Y.S. is to be pasted in a Register against the number allotted to the pension holder. The Register shall contain all the information of Identity Card.
(3)No payment will be made for a month unless the money order or demand draft acknowledgement receipt has been received in respect of the payment for the previous month and note to that effect be received in the Register maintained for the purpose.
(4)The D.D.O. shall check the Register atleast once in every month and sign the Register on token of verification. In case any payment returned or undelivered due to change of address or otherwise, the cases shall remain suspended till the pensioner informs in writing the change of address of the Director after necessary enquiries orders resumption of payment.