Section 7 in The Revised Orissa Old Age Pension Rules, 1989
7. Application forms.
- (i) Application form may be obtained free of cost from the office of the Block Development Officer or the Executive Officer of Municipality/N.A.C. concerned.(ii)Applications for Old Age Pension in the prescribed forms shall be submitted in triplicate by the eligible persons in the rural areas of the District to the concerned. Block Development Officer and by the eligible persons in the N.A.C./Municipality areas of the District to the concerned Executive Officer of the Municipality/N.A.C.(iii)Verification of the applications-OAP-I Register for receipt of applications - In the rural area, on receipt of an application, the Block Development Officer shall acknowledge the same and have it entered in the Register in Form OAP-I through the Social Education Organiser. He shall then cause it to be enquired through the concerned Extension Officer of the Block who has been assigned the concerned Grama Panchayat for supervision.(iv)Verification of application and enquiry at Panchayat Samiti - Each Extension Officer, on receipt of the application from the Block Development Officer will enquire into the eligibility of the applicant in terms of Rule 5 read with Rule 7 (vi) and (vii) and record his findings on the body of the application and submit it to the Block Development Officer within a period of 30 days. In case of necessity to verify the land records, the Extension Officer concerned shall either personally or through the V.L.W. concerned contact the Revenue Inspector of that area and obtain his endorsement on the body of the application.(v)Verification of applications and enquiry at NAC/Municipality - In the Urban area, on receipt of an application, the, Executive Officer of the N.A.C./ Municipality shall conduct a verification, either by himself or through a nominee of the N.A.C./Municipality with reference to the eligibility criteria fixed under Rule 5 read with Rule 7 (vi), (vii) and such verification shall be completed within 15 days from the receipt of the application. In case, of necessity for verification of land records etc., the Executive Officer shall take immediate steps to obtain the endorsement of the Revenue Inspector of the area on the body of the application through personal contact. Documents completed in all respects should be duly, scrutinised by the Executive Officer and forwarded to B.D.O. within a period of 30 days under intimation to Sub-Collector concerned.(vi)Proof of age - If the age of the applicant given in the application is found to be incorrect or doubtful, the Extension Officer/Executive Officer may verify the same from other dependable sources like-(a)Electoral Roll of the Grama Panchayat/N.A.C./Municipality;(b)School Leaving Certificate;(c)Birth Registration Certificate.(vii)If none of the above are available, the age certificate from Medical Officer not below the rank of an Assistant Surgeon of the nearest P.H.C./Hospital may be obtained. The age shall then be certified by the Extension Officer/nominee of Executive Officer and countersigned by the Block Development Officer/Executive Officer as the case may be.
