Section 8 in The Orissa Pension to Indigent Artists Rules, 1976
8. Cancellation of the pension.
- The pension granted to an indigent artist shall be cancelled-(i)on his death, or(ii)on the satisfaction of Government that the information furnished to the Committee constituted in pursuance of Sub-rule (2) of Rule 3 was either erroneous or incomplete, or(iii)on the determination by Government that the pensioner has indulged in activities prejudicial to public interest or public order, or(iv)on his ceasing to have the disabilities referred to in Clauses (ii) and (iii) of Rule 4.
