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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Odisha - Subsection

Section 44(c) in The Orissa Municipal Employees' Pension Rules, 1989

(c)"pay" for the purpose of this rule means the pay as defined in Clause (ii) of Rule 435 of the Orissa Municipal Rules, 1953 which the employee was drawing on the date of his death while in service of immediately before his retirement. If on the date of his death while in service or immediately before his retirement, an employee has been absent from duty on leave (excluding extraordinary leave) or suspension "pay" means the pay which he drew immediately before, proceeding on such leave or put under suspension.