Section 7 in The Orissa Legislative Assembly ex-Members Pension Rules, 1979
7.
(1)Where a pensioner becomes ineligible to receive pension under Sub-section (2) of Section 4-B of the Act, he shall intimate the fact to the sanctioning authority, the Accountant-General and the concerned Treasury Officer and surrender the "Pensioner's Portion" of the Pension order in Form "C" issued to him to the concerned Treasury Officer.(2)The sanctioning authority shall intimate the concerned Treasury Officer in the event of a re-election of a pensioner as a Member of the Assembly.Form 'A'(See Rule 3)Application For Pension(See Section 4-B of the Orissa Legislative Assembly Members' Salary, Allowances and Pension Act, 1954)(To be submitted in duplicate by ex-Member of the Orissa Legislative Assembly)FromShri/Shrimati/Kumari...............(Ex-Member of the Orissa Legislative Assembly)ToThe Secretary,Orissa Legislative Assembly, Bhubaneswar.Subject- Sanction of Pension under the Orissa Legislative Assembly Members' Salary, Allowances and Pension Act, 1954.Sir,In terms of Section 4-B of the above-mentioned Act, I am entitled to pension in respect of the following period served by me as a Member of the Orissa Legislative Assembly-Name of Constituency..........................From.............................................to.................................From.............................................to.................................From.............................................to.................................From.............................................to.................................From.............................................to.................................
