Section 5 in The Revised Orissa Old Age Pension Rules, 1989
5. Eligibility criteria.
- [A person shall be eligible for pension under these rules, if he or she-(a)(i)is of 65 years of age or above;(ii)or a widow (irrespective of age);(iii)or a Small Farmer/Marginal Farmer or a Landless Agricultural Labourer of 60 years of age or above;(iv)or Leprosy patient with visible signs of deformity of 60 years of age or above;(b)[his or her income does not exceed Rs. 3,200 (Rupees three thousand and two hundred) per annum as certified by Block Development Officer/Tahasildar;](c)[* * *] [Deleted vide Orissa Gazette Extraordinary No. 76/22.1.1991.](d)is a permanent resident of Orissa;(e)has not been convicted of any criminal offence; and(f)it not in receipt of any other assistance from the Government, State or Central or any Organisation aided by either Government.Explanation - (i) Professional beggars, vagrants and mendicants shall not be eligible for such pension even if they satisfy the criteria mentioned above.(ii)Where both the wife and husband are covered under the above definition, each of them will be eligible for such pension.]
