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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Odisha - Subsection

Section 92(1) in The Orissa Municipal Employees' Pension Rules, 1989

(1)As a rule, a pensioner shall take payment in person after identification by comparison with the pension payment order.Note. - The Chairman of the concerned Council should at the time of completing pension application forms and transmitting the pension papers to the Director forward therewith two certified copies of such pensioners photograph in passport size. The Director will have one copy of the photograph pasted on the Executive Officer's half of the pension payment order and the concerned Executive Officer will then be in a position to make payment on the strength of the resemblance between the pensioner and his photograph pending the final reconciliation of any question which may arise about identification marks. This means of identification of pensioners will be in addition to the existing system of recording the thumb and finger impression, which will remain as a permanent and reliable record of pensioner's identity.