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State of Odisha - Section

Section 5 in The Nabakrushna Choudhury Centre for Development Studies Employees Pension Fund (Establishment & Administration) Rules, 1997

5. Pension Payment Advices to be issued by Secretary in separate Forms for different category of Pensioners as in (a) to (e).

(a)On sanction of Pension by competent authority, the Secretary shall send a Pension Payment Advice to the Controller in Form No. N.C.D.S. PFR-5.
(b)The Pension Payment Advice for the Pension in case of the employee who has died while in Service shall be issued to the Controller in Form No. N.C.D.S. PFR-6.
(c)Pension Payment Advice, for Pension of an employee after retirement but before drawing pensions, shall be issued to the Controller in Form N.C.D.S. PFR-7.
(d)Pension Payment Advice for Provisional Pension/gratuity/commuted value of Pension shall be issued to the Controller in Form N.C.D.S. PFR-8.
(e)Pension Payment Advice for Provisional Pension/ gratuity/commuted value of Pension shall be converted into final payment advice on receipt of advice from Secretary in Form N.C.D.S. PFR-9.
Note : Errors of clerical nature apparent on the face of the Pension Payment Advice shall be brought to the notices of the Secretary for rectification by the Controller & Treasury Officer.