Section 93(2) in The Orissa Municipal Employees' Pension Rules, 1989
(2)A pensioner of any description, who produces a life certificate signed by some person exercising the powers of a Magistrate under the Code of Criminal Procedure, 1973 (2 of 1974) or by any Registrar or Sub-Registrar appointed under the Indian Registration Act, 1908 (16 of 1908) or by any Pensioned Officer who before retirement exercised the powers of a Magistrate or by any Gazetted Officer or by a Munsif or by a Police officer not below the rank of Sub-Inspector in charge of a Police-Station or by a Post Master, a departmental Sub-Post Master or an Inspector of Post Office or by a Class I Officer of the Reserve Bank of India or by a staff Officer or staff Assistant to the State Bank of India or by an Executive Officer or Additional Executive Officer or Municipal Engineer or Health Officer of any Council is exempted from personal appearance.
