Section 6(2) in Orissa Civil Services (Compassionate Grant) Rules, 1964
(2)On receipt of a formal application -(a)In the case of a deceased Government servant, the authority competent to sanction service pension shall draw up an application in Form I along with a descriptive roll of the Family of a deceased Government servant in duplicate in Form II;(b)In the case of an injured Government servant, the application shall be drawn up by the concerned head of office in Form III with an attested copy of the report of the Medical authority referred to in Rule 2.
