Section 27(1) in The Orissa Civil Services (Commutation of Pension) Rules, 1992
(1)The Accounts Officer on receipt of the documents referred to in Sub-rule (4) of Rule 22 from the appointing authority, shall without delay issue an order to the disbursing authority concerned furnish to it the following particulars and documents, namely :(i)the amount of pension commuted, the amount of commuted value of pension and the date on which the commutation became absolute;(ii)the amount of residuary pension;(iii)Form 4 in original;(iv)copy of the applicant's photograph attested by the medical authority.
