Section 95 in The Orissa Municipal Employees' Pension Rules, 1989
95.
(1)A pensioner of any description is exempted from personal appearance. If he draws his pension through a duly authorized agent approved by the Collector of the district who must execute a bond to refund over payments and produce at least once a year a life certificate signed by any other person specified in Sub-rule (2) of Rule 93.(2)The pension of a retired employee drawing his pension through an authorised agent who has executed a bond to refund over payments should not be paid on account of a period of more than a year after the date of the life certificate last received and the Disbursing Officer shall be on the watch for authentic information of death of any such pensioner and a receipt thereof, shall promptly stop further payment.Note. - When a pensioner draws his pension through an agent, the claim must be supported by the written authority of the pensioner to pay the pension to agent nominated to receive payment on his/her behalf. In such case, the endorsement "received payments" must be signed by the pensioner and a separate receipt which need not be stamped, shall be furnished by the agent in token of having actually received the payment.
