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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Odisha - Subsection

Section 93(2) in The Orissa Local Fund Service (Pension) Rules, 1980

(2)The Chairman of the concerned Municipality or Notified Area Council, as the case may be, from where the employee has retired, shall take steps to draw and disburse the provisional pension and gratuity to the retired employee on the first day of the month following the month in which the employee retired from service.